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Judgment
The urgency application is disposed of. The appeal is taken up today.
There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. Misc. Application is allowed.
Exemption application has been filed seeking exemption from filing the certified copy of the impugned order. Exemption application is allowed.
Three weeks’ time is allowed to all the respondents to file reply.
Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admission and for final disposal on July 1, 2021.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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 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.