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Judgment
All these appeals arise from a common order and are being taken up together. The Urgency application filed is allowed. We have heard the learned
counsel for the parties through video conference. Three weeks’ time is allowed to the respondent to file a reply. A week thereafter to the
appellants to file rejoinder. The matters would be listed on January 22, 2021 for admission and for final disposal.
In the event, the appeals are not disposed of on the next date it will be open to the appellants to press the interim application.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.