AI Structured Summary
Not yet generated for this judgment
Judgment
We have heard Sri Sabharwal, learned counsel for the appellant and Sri Gaurav Joshi, learned senior counsel assisted by Sri Abhiraj Arora and Sri
Vivek Shah, Advocates for the respondent through video conference.
We grant four weeks time to the respondent to file a reply. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for
admission and for final disposal on September 25, 2020.
In the event, the matter is not finally decided on the next date it would be open to the appellant to press for the interim relief.
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 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.