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Judgment
We have heard Sri Pesi Modi, learned senior counsel assisted by Sri Kunal Katariya, learned counsel and Sri Ravi Ramaiya, Chartered Accountant
for the appellants and Sri Rafique Dada, learned senior counsel assisted by Shri Anubhav Ghosh and Sri Ravishekhar Pandey, learned counsel for the
respondent through video conference. Order reserved.
Sri Dada, learned senior counsel prays for and is allowed 24 hours time to file written submissions. The appellants will also file an affidavit within 24
hours indicating the assets (moveable & immoveable) which can be given as an undertaking to the Tribunal. Put up this matter on September 07, 2020
(i.e. on Monday) for delivery of orders.
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 Presiding Officer 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.