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Judgment
Three weeks time is allowed to the respondent to file a reply. Three weeks thereafter to the appellant to file rejoinder. Let the matter be listed for
admission and for final disposal on 20th September, 2021.
In the meanwhile, if the appellant deposits fifty percent of the amount within three weeks from today the balance amount shall not be recovered
during the pendency of the appeal.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.