SHAMIM AHMED,J. - (1.) Learned counsel for the appellant has submitted that due to the Pandemic Covid-19, he has not been able to get the certified copy of the impugned judgment and order dated 3.3.2020 passed by this Court in spite of his best efforts. In this regard, the appellant has filed an exemption application. Therefore, he prays that the filing of the certified copy of the impugned judgment and order dated 3.3.2020 may be exempted.
(2.) The reasons shown in the exemption application are sufficient. The exemption application is allowed.
(3.) Accordingly, the appellant is exempted to file certified copy of the judgment and order dated 3.3.2020.;