- (1.) This hearing has been done through video conferencing CM APPL. 15721/2021 (exemption from filing notarized affidavits)
(2.) This is an application seeking exemption from filing duly notarized affidavits. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Application is disposed of. CM APPL. 15720/2021 (placing additional facts and seeking directions) in WP(C) 2087/2021
(3.) The present application has been filed by the Petitioner seeking certain further reliefs, and flagging further issues, in respect of the Petitioners, and other similarly placed inmates in Central Jail No. 6 i.e., Women's jail, in Tihar i) Tele-calling facilities. ;