AI Structured Summary
Not yet generated for this judgment
Judgment
On account of power grid failure many advocates are unable to join the virtual courtroom. It is, thus, not possible to conduct virtual hearing today.
The matter is accordingly adjourned. The learned counsel for the appellant states that he does not wish to file any rejoinder. List for final hearing on
3rd November, 2020.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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 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.