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Judgment
3 paragraphs · 200 wordsThe appellant has challenged the order dated 28th February, 2020 and 22nd December, 2020. There is a delay in the filing of the appeal in so far as the order dated 28th February, 2020 is concerned. No application for condonation of delay has been filed. The learned counsel for the appellant prays for and is allowed two weeks' time to file an appropriate application alongwith an affidavit for condoning the delay. List for admission on 6th April, 2021.
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.