WPMS/1149/2021
2021 Latest Caselaw 1995 UK

                   Office Notes,
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                                     WPMS No.1149 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. Vivek Kumar Singh, Advocate, for the petitioners.

In this writ petition, the petitioner claims a waiver for depositing the mandatory amount for the purposes of entertaining the appeal under Section 18 of the Securitisation Act.

In support of his contention, the learned counsel for the petitioner wants to place reliance on certain judgments, but the copy of the same has not been supplied to the Court.

Learned counsel for the petitioner is requested to supply the copy of those judgments through E-mail to the High Court.

The Registry is directed to place the same on record of the writ petition.

Put up this writ petition on 23.06.2021, showing the name of Mr. Ashish Joshi, as counsel for the respondent.

(Sharad Kumar Sharma, J.) 22.06.2021

NR/