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Judgment
There is a delay in the filing of the appeal. According to the appellant it is alleged that there is 57 days delay as they were served a show cause
notice on March 29, 2019 and February 15, 2021. Let a reply be filed by the respondent within 10 days. Rejoinder may be filed within two weeks
thereafter. The matter would be listed on June 28, 2021.
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 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.