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Judgment
The present appeal has been filed against an order dated 22nd January, 2016 as well as the recovery certificate was issued on 22nd July, 2021. There is a delay of 2030 days in the filing of the appeal. The contention of the appellant is that they were never served with the impugned order and only came to know when the recovery certificate was issued. Let a reply be filed by the respondent showing proof of delivery of the order. List on 10th November, 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.