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Judgment
All these appeals are being taken up together as a common issue has been raised even though the separate orders have been filed. There is a delay
in the filing of the appeals. For the reasons stated in the applications, the delay is condoned. The Misc. Applications are allowed.
Heard the learned counsel for the parties through video conference. Order reserved.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Private Secretary on
behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally
signed copy sent by fax and/or email.