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Judgment
We have heard Mr. Prakash Shah, learned counsel for the appellant and Mr. Kumar Desai, learned counsel along with Mr. Mihir Mody and Mr.
Arnav Misra, advocates for the respondent through video conference.
For the reasons stated in the application, the delay in filing the appeal is condoned. The Misc. Application No. 342 of 2020 is allowed.
Three weeks time is allowed to the respondent to file a reply. A week thereafter to the appellant to file rejoinder. List on November 25, 2020 along
with the record of Appeal Nos. 524 of 2019, 605 of 2019 and 601 of 2019.
In the meanwhile, no recovery shall be made against the appellant pursuant to the order dated May 29, 2020 during the pendency of the appeal.
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.