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Judgment
Connect with appeal no.625 of 2021.
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.
Having heard the learned counsel for the parties we direct the respondent to file a reply within three weeks. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admission and for final disposal on 8th December, 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.