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Judgment
The present appeal has been filed with regard to non supply of certain documents. Learned senior counsel for the respondent submitted that he
requires to take necessary instructions. In view of the aforesaid, let necessary instructions be taken. The matter is adjourned today and it will now be
taken up on next Monday i.e. 10th May, 2021.
We are informed that the Adjudicating Officer is hearing the matter today. We direct the respondent to adjourn the matter to some other date after
the 10th May, 2021.
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 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.