AI Structured Summary
Not yet generated for this judgment
Judgment
There is a delay of 24 days in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
There is an exemption application seeking exemption from filing a certified copy of the order. We direct the respondent to supply a certified copy of
the impugned order within two days.
Upon receipt of the certified copy of the impugned order the same shall be filed by the appellant before the Registry through an application. The
exemption application is accordingly disposed of.
Having heard the learned counsel for the parties, we direct the respondent to file a reply within three weeks from today. Rejoinder may be filed by
the appellant within three weeks thereafter. The matter would be listed for admission and for final disposal on October 22, 2021. The stay application
would be considered on the next date if the matter is not finally disposed of on that date.
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 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.