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Judgment
All these appeals are against a common issue and are being taken up together. The Misc. Applications for condonation of delay is allowed for the
reasons stated therein. Having heard the learned counsel for the parties, we grant two weeks time to the respondent to file a reply. Two weeks
thereafter to the appellants to file rejoinder. The matters would be listed on September 16, 2021 for admission and for final disposal.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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 Private Secretary 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.