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Judgment
There is a delay in the filing of the appeal. The impugned order is dated October 29, 2020. It was passed during the pandemic period. In view of the order of the Supreme Court in suo moto writ petition (civil) no(s). 3/2020 dated 23rd March, 2020 and April 27, 2021, we condone the delay. The application is allowed.
Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter to the main appeal. List for admission and for final disposal on July 22, 2022.
The respondent also filed a Misc. Application No. 313 of 2022. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The said application would be taken up for consideration on the next date.
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. Certified copy of this order is also available from the Registry on payment of usual charges.