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Judgment
Misc. Application No. 151 of 2021
In
Appeal No. 150 of 2019
Having heard the learned counsel for the parties we direct the appellant to deposit the entire disgorged amount along with interest within three
weeks from today. The Misc. Application No. 151 of 2021 for stay is accordingly disposed of.
There is a request for an adjournment on behalf of the respondent as the arguing counsel is unable to log himself. Adjourned for the day. List on
June 24, 2021.
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