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Judgment
Three separate orders have been passed against which appeals have been filed. In our opinion, all these appeals are interconnected and, therefore,
they will be taken up together.
Put up these matters on December 24, 2020. In the meanwhile, the learned senior counsel for the appellants in appeal No. 499 of 2020 will ensure
that the undertakings of the appellants are filed and supplied to the Tribunal as well as to the respondent.
Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing
or by video conference depending upon the prevailing situation on that time.
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.