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Judgment
Shri Abhishek Tilak, the advocate on record for the appellant states that appellants are going to change their arguing counsel and therefore prayed
for an adjournment. In view of the aforesaid, the matter is adjourned. List on July 29, 2021.
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 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.