- (1.) The petitioner undertakes to affirm and stamp the petition as per the Rules within forty-eight hours of resumption of normal functioning of the Court. The petition is taken up through video conference on the basis of such undertaking.
(2.) There are two parts to this application: a direction for the previous order of payment to be complied with by the Registrar, Original Side; and, for considering the release of further money to the Kolkata Port Trust, particularly in view of the present situation where the port is functioning with little available resources.
(3.) By a previous order of January 27, 2020 the Registrar was directed to make payment of a sum of Rs.1.20 crore to the Port within three days of the receipt of the entire consideration from the highest bidder or purchaser.;