The Court : 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.
The application has been filed on the ground of urgency that the special leave petition filed in the Supreme Court cannot be taken up immediately.
In view of the present situation, the time to comply with the order passed by the Trial Court is extended till June 30, 2020. However, this order will not
be a charter for the applicant to continue manufacturing its products. Indeed, it is submitted on behalf of the applicant that no manufacturing activity is
being undertaken in the present situation.
G. A. 804 of 2020 is disposed of without prejudice to the rights and contentions of the parties thereto.
There will be no order as to costs.