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Judgment
The appeal was listed on February 23, 2021 on which date we directed the appeal to come up for admission and for final disposal on April 15, 2021.
We had also extended the interim order granted till the next date of listing. Unfortunately the extension of the interim order was not transcribed in our
order dated February 23, 2021. Accordingly, the present application has been filed.
Considering the aforesaid, we direct that the interim order granted earlier shall continue till the next date of listing i.e. April 15, 2021 on which date
the appeal is to be listed for admission and for final disposal. The application stands disposed of.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.