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Judgment
There is a delay in filing the appeal. Respondent is allowed three weeks time to file reply to the condonation of delay as well as to the memo of
appeal. Two weeks thereafter to the appellant to file rejoinder. Connect with appeal no.19 of 2021 and list on 9th July, 2021.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing or through physical hearing.
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.