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Judgment
As directed on the last occasion, the amended memo of parties along with the Affidavit of Service has been filed on behalf of the Appellant Bank. The reply has not yet been filed on behalf of Respondent No.4. Time by way of last indulgence is granted to Respondent No.4 (SBI) to file their reply within four weeks from now. If no reply is filed within the time frame, the Registry of this Court is directed to list the matter before the Hon'ble Bench for passing appropriate orders. List the matter thereafter before this Court on 17th November, 2021.
Mr. Rashid Botwala appearing for Respondent No.8 submitted that the connected Appeal bearing No. Cyber Appeal/5/2015 is pending before the Hon'ble Bench for final hearing and, thus, the prayer that this Appeal be also heard and disposed along with the connected Appeal. Since the pleadings are yet to be completed in the matter, the prayer can be considered thereafter only.