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Judgment
W e have heard the matter through video conference. There is a delay of 382 days in filing the appeal. According to the respondent the impugned
order dated June 25, 2019 was served on July 10, 2020. This fact has been denied by the appellant.
In the light of the aforesaid, respondent may file proof of service on an affidavit within 24 hrs. and have it served upon the appellant. The appellant
will file rejoinder within next 48 hrs.
Put up this matter on October 22, 2020 for admission.
Parties are directed to take instructions from the Registrar 48 hrs. 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 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.