AI Structured Summary
Not yet generated for this judgment
Judgment
It seems that the pleadings are not complete in some of the appeals. Let that be done by the parties within two weeks from today. Necessary
autorisation from the IRP shall be taken by the counsel within the same period and vakalatnama would be filed. List on 10th March, 2021. It is made
clear that on the next date the matter would be heard and 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.