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Judgment
Tarun Agarwala, Presiding Officer
We have heard the appellant-in-person and Mr. Anubhav Ghosh, learned Advocate for the respondent. We direct the respondent to file a reply
within four weeks from today and three weeks thereafter to the appellant to file a rejoinder, if any.
List it on 6th August, 2020.
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 Presiding Officer 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.