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Judgment
12 paragraphs · 231 wordsWe have heard the learned counsel for the parties through video conference.
There is a delay of 52 days in filing the appeal. For the reasons stated in the Misc. Application, the delay in filing the appeal is condoned. Misc.
Application No. 336 of 2020 is allowed.
Three weeks time is allowed to the respondent to file a reply. One week thereafter to the appellant to file a rejoinder. List on November 18, 2020
along with the appeal of Arun Pancharia (Appeal No. 234 of 2020) and Mukesh Chauradiya (Appeal No. 219 of 2020) for admission and for final
disposal.
Parties are directed to take instructions from the Registrar 48 hours 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.