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Judgment
All these appeals arise from a common order and are being taken up together.
We have heard the learned counsel for the parties.
Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to the appellant to file rejoinder. List for admission and for
final disposal on 28th September, 2021.
Considering the facts that the trades were of the year 2012 and it took more than one year for the respondent to pass an order after conclusion of
the hearing we direct that the effect and operation of the order shall remain stayed during the pendency of the appeal.
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 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.