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Judgment
We have heard Mr. Sachin Mittal, learned counsel and Mr. Vikas Bengani, learned counsel for the appellants and Mr. Vishal Kanade, learned
counsel assisted by Mr. Abhiraj Arora and Ms. Rashi Dalmia, advocates for the respondent through video conference.
Stand over to October 15, 2020 for final disposal.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.