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Judgment
Connect with Appeal (L) No. 172 of 2020.
Learned counsel for the appellant is allowed four weeks time to file a reply. Three weeks thereafter to the appellant to file a rejoinder.
List for admission and for final disposal on August 10, 2020 through video conference or through physical hearing depending on the prevailing
situation. Parties will take necessary instructions from the Registrar of this Tribunal 48 hours before the date fixed.
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.