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Judgment
We have heard learned counsel for the parties through video conference.
In many of the matters the learned counsel for the appellants submitted that the appellants have received the affidavit in reply recently and,
therefore, it was not possible to file affidavit in rejoinder. They, therefore, seek time to file rejoinder. In the circumstances, rejoinder may be filed
within a period of two weeks from today. List these appeals for final hearing on November 09, 2020. Written submissions may be filed, and
authorities, if any, may be circulated in advance one week before the date of the final hearing.
Interim relief, if any, shall be continued till the next date of hearing.
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 matters were 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 Presiding Officer 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.