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Judgment
We have heard the learned senior counsel/ learned counsel for the parties through video conference.
Three weeks’ time is allowed to the respondent to file a reply. Two weeks thereafter to the appellants to file rejoinder. The matter would be
listed on January 29, 2021.
Having heard the learned counsel for the appellants, we do not find any reason to grant an interim order at this stage. The stay application is
rejected. The exemption application is disposed of with the direction that the appellants shall apply for a certified copy of the impugned order and if the
same is applied the respondent will issue a certified copy of the impugned order within five working days. The certified copy should be filed on or
before the next date.
Parties are directed to take instructions from the Registrar 48 hrs. 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.