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Judgment
Connect with the lead matter appeal no.359 of 2020. Learned counsel for the respondent states that since replies have been filed in the other
appeals it is not necessary to file a reply in this matter and that they will rely on the reply filed in the other appeals. In view of the aforesaid, let this
appeal be listed on 18th June, 2021.
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.