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Judgment
9 paragraphs · 179 wordsThree weeks’ time is allowed to the respondent to file a reply.
Three weeks thereafter to the appellant to file rejoinder. The matter would be listed on September 30, 2021.
The stay application would be considered on the next date, in the event, the appeal is not finally decided. Urgency application is 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.