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Judgment
Inspite of time being granted to the Respondent to file the reply within a specified period, the same was not done and the reply was filed only
yesterday, as a result of which the learned counsel for the Appellant has sought time to file rejoinder.
We are constrained to observe that such reply without seeking liberty to take the reply on record or to condone the delay belatedly only leads to an
inference that the Respondents are taking the matter casually. The question of taking the reply on the record will be considered on the next date of
hearing. List this matter on 11th September, 2020 for admission and for final disposal. In the meanwhile, the Appellant may file the rejoinder.
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 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.