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Judgment
An e-mail has been received from the counsel for the appellant stating that he is held up in another case before the NCLT and has prayed for an
adjournment.
In view of the aforesaid, the matter is adjourned. Let it be listed for admission on October 22, 2020. Urgency application is disposed of.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing 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 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.