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Judgment
All these appeals arise from a common order. Connect with appeal no.442 of 2020 and list on 13th July, 2021. There is a delay in filing the appeal.
In view of the order of the Supreme Court suo moto writ petition no.3 of 2020 the delay is condoned. The application is allowed. In the meanwhile, the
respondent may file the reply.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.