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Judgment
6 paragraphs · 116 words
1.
We have heard Shri Shantanu Mitra, learned counsel for the appellant and Mr. Kevic Setalvad, learned senior counsel for the respondent through
video conference. Order reserved.
2.
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.