- (1.) The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.
(2.) The application arises out of an order dated April 28, 2020.
(3.) It appears that it was completely unnecessary to move the previous application on which the order dated April 28, 2020 was passed since a Larger Bench of this Court had directed all subsisting interim orders to continue.;