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Judgment
Tarun Agarwala, Presiding Officer
The learned counsel for the appellant has candidly admitted that in view of the subsequent communication dated August 27, 2021 the impugned order dated May 20, 2021 does not survive. In view of the above the appeal is dismissed as withdrawn with no order as to costs. The miscellaneous applications are also disposed of.
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.