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Judgment
We have heard Ms. Rinku Valanju, learned counsel for the appellants along with Ms. Hiral Shah, advocate and Mr. Anubhav Ghosh, learned
counsel for the respondent through video conference.
The learned counsel for the appellants seek time to file affidavit in rejoinder. The affidavit in rejoinder may be filed within a period of two weeks
from today. Stand over to November 05, 2020 for final disposal.
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 Presiding Officer 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.