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Judgment
Tarun Agarwala, Presiding Officer
Learned counsel for the appellants Mr. Pritesh Burad states that he may be permitted to withdraw appeal nos.59, 147 and 150 of 2021. Permission
granted. The appeals are dismissed as withdrawn. The dismissal of the appeals will not come in the way of the appellants in questioning the validity of
the order of the Adjudicating Officer. All the misc. applications are 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.