- (1.)Matter is heard through video conferencing.
(2.)I.A. No.5385/2020, an application for urgent hearing and I.A. No.5384/2020, an application for exemption from filing certified copy of impugned order, are taken up, considered and allowed for the reasons mentioned therein.
(3.)Consequently, I.A. No.5385/2020 and I.A. No.5384/2020 stands disposed of.