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Judgment
Ali Mohammad Magrey, J
CM No. 6477/2020.
The instant application has been filed by the applicant, seeking extension of time for affixing the stamp papers and the requisite court fee with the petition.
On the set of facts and the grounds urged, coupled with submission made, the applications are allowed and the applicant is permitted to file the petition without enclosing therewith the requisite Stamp Paper, Court fee, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant/petitioner, as and when the prevailing lockdown period, announced by the Government on account of outbreak of COVID-19 Pandemic, comes to an end and the Courts start functioning in the normal manner. CM disposed of accordingly.
CM No. 6478/2020.
The instant application been filed by the applicant, seeking permission to join the video conferencing/video call.
Since the cases are being heard through virtual mode, therefore, the application being unnecessary, shall stand dismissed.
WP (C) No. 1823/2020; CM No. 6476/2020.
Notice.
Mr F.A. Natnoo, learned AAG waives notice on behalf of Respondents 1 to 4. Objections by or before next date of hearing.
Notice shall also be served to the Respondent No. 5 by the available mode besides registered post, returnable by or before next date of hearing.
List on 8th of December, 2020.
Meanwhile, the respondent-Pollution Control Board shall consider the representation of the petitioner and ensure that pollution laws are adhered to in letter and spirit and submit report before the Court by or before next date of hearing.