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Judgment
Tarun Agarwala, Presiding Officer
We have heard Mr. Prakash Shah, learned counsel along with Ms. Rinku Valanju and Ms. Hiral Shah, advocates for the applicant/ original
appellant and Mr. Abhiraj Arora, learned counsel for the respondent on the review application through video conference.
Having heard the matter, we do not find any cogent ground to review our order dated August 19, 2020. The review application is dismissed.
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 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.