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Judgment
Put up all these matters on Monday i.e.10th May, 2021. In the meanwhile, the respondent will seek instruction and file a reply in appeal no.181 of
2021 Vibhuti Multitrade Pvt. Ltd. to the delay application as well as to the memo of appeal. The respondents will also take instructions in all the
appeals in which stay applications and also the intervention applications that have been filed.
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.