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Judgment
Tarun Agarwala, Presiding Officer
Against the impugned order an appeal was filed and the matter was heard and, thereafter, the appeal was reserved for judgement on 10th February, 2021.
In the meanwhile, the Whole Time Member fixed 9th March, 2021 for continuation of the proceedings. The appellant moved an application for adjournment which according to the appellant was refused and the appellant were informed that the matter would be heard on 9th March, 2021. Consequently, the present application was filed for interim protection.
The learned counsel for the respondent submits that the proceeding before the WTM was adjourned on 9th March, 2021 and no further date has been fixed as yet. Considering the aforesaid, we dispose of the application directing that since the order has been reserved in the appeal filed by the appellant we direct the WTM not to pass any orders till the appeal is finally disposed of by this Tribunal. The application stands disposed of accordingly.
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.