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Judgment
Tarun Agarwala, Presiding Officer
We have heard Shri Deepak Jamsandekar the learned counsel for the appellant who states that pursuant to the impugned order dated April 30, 2019
a Recovery Certificate was issued and the amount has been recovered from the appellant. In view of the aforesaid, the learned counsel for the
appellant has made a statement that he may be permitted to withdraw the appeal. In view of the aforesaid, permission is granted. The appeal is
dismissed as withdrawn with no order as to costs. The Misc. Application No. 104 of 2020 is also disposed of accordingly.
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.