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Judgment
This application has been filed for seeking permission to file the matter before the Principal Bench at New Delhi on the ground that on account of lack
of coram, Regional Bench at Jaipur is not functioning.
After cases of the Regional Benches have been started through video-conferencing, on three occasions during this month, cases of Jodhpur Circuit
Bench and Jaipur Regional Bench have been taken up and today also, cases of Jaipur Regional Bench are being taken up through videoconferencing.
As the applicant can avail of the facility of hearing through video-conferencing, no case is made out for granting permission to file the application in
the Principal Bench. MA stands dismissed accordingly.
Let OA be returned to the counsel for the applicant for presentation of the same before the Regional Bench at Jaipur.