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Judgment
We have heard Mr. Ashim Sood, the learned counsel for the appellant and Mr. Shiraz Rustomjee, the learned senior counsel for respondent through
video conference on the application for condonation of delay. The appeal has been filed questioning the order dated September 11, 2019 passed by the
Whole Time Member. There is a delay in filing the appeal and accordingly an application for condonation of delay has been filed.
The ground urged is that the appellant was arrested on October 10, 2019 and is still under detention and with great difficulty the appeal has now
been filed. The fact that the appellant is under detention has not been disputed by the respondent. Considering the aforesaid, sufficient cause is made
out to condone the delay. We accordingly allow the application and condone the delay.
For the reasons stated aforesaid, the application for seeking exemption to file certified copy of the impugned order is also dispensed with. The
respondent will intimate as to whether the correct copy of the impugned order has been filed or not.
Heard the learned counsel for the parties. Order reserved.
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