AI Structured Summary
Not yet generated for this judgment
Judgment
There is a delay of 1105 days in the filing of the appeal. The contention of the appellant is that he was never served with the show cause notice or
any notice intimating the date of hearing. Since the case revolves around the service of the notice, we direct the respondent to file a reply with regard
to the service of the notice within 10 days from today. List on June 25, 2021.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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 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.