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Judgment
For the reasons stated in the application, the delay of 195 days in the filing of the appeal is condoned. The application is allowed.
Three weeks time is allowed to the respondent to file a reply. Three weeks thereafter to the appellant to file a rejoinder. The matter would be listed
for admission and for final disposal on February 24, 2022.
In the meanwhile, the appellant may apply for a certified copy of the impugned order. If such an application is filed the respondent will supply a
certified copy of the impugned order within two weeks. The same shall be filed before the Tribunal on or before the next date. The exemption
application is accordingly disposed of. The stay application shall be considered on the next date.
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.