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Judgment
Learned counsel for the appellant states that he has not been served with a reply. Let a copy of the reply be served upon the learned counsel for
the appellant within 24 hours by the learned counsel for the respondent. Ten days time is allowed to the appellant to file rejoinder. List on 6th October,
2020.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.