AI Structured Summary
Not yet generated for this judgment
Judgment
We have heard the learned counsel for the parties on the application for condonation of delay as well as the learned counsel for the appellant Mr.
Kohli appearing on behalf of Mr. Atul Vinay Singh. 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.