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Judgment
Since the appeal has been taken up for admission, the urgency application is disposed of. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
There is an exemption application seeking exemption from filing the certified copy of the impugned order. We direct the appellant to file an application for certified copy of the order. If an application is filed, certified copy of the order will be provided within 10 working days. The said certified copy of the order may be filed in the registry thereafter. The exemption application is accordingly disposed of.
Having heard the learned counsel for the parties, we find that in similar matters this Court exonerated the other noticees, consequently, we direct the respondent to file a reply within three weeks from today. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on April 29, 2022.
Considering the facts that have been brought on record, we direct that no recovery shall be made during the pendency of the appeal. The stay application is accordingly disposed of.
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.