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Judgment
The learned counsel for the appellant has prayed for a short adjournment as the arguing counsel is held up in another court. We are constrained to observe that this kind of practice is deprecated. This Tribunal has given a time slot and the counsel are required to appear at the allotted hour. However in the interest of justice matter is adjourned. Put up tomorrow i.e on 21st September, 2021.
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.