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Judgment
Connect with Appeal No. 69 of 2020. Learned counsel for the respondent is allowed four weeks’ time to file a reply. Two weeks thereafter
to the appellant to file rejoinder. Both the appeals would be listed for admission and for final disposal on February 4, 2021.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would
be heard 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.