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Judgment
10 paragraphs · 184 wordsHeard both the sides through video conference.
Three weeks time is hereby granted to the respondent to file a reply in Misc. Application Nos. 323 and 324 of 2020. Two weeks thereafter to the
appellant to file a rejoinder.
Place these Misc. Applications for hearing and for final disposal on January 20, 2021.
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 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.