Vikas Bahl,J. - (1.) Cm-5207-Cii-2021
(2.) This is an application under Section 151 of C.P.C. for exemption of certified/true typed copy of the judgment dated 19.02.2021.
(3.) In view of the averments made in the application, same is allowed and the petitioner is exempted from annexing certified/typed copy of judgment dated 19.02.2021. CR-1246-2021 (O & M) ;