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Judgment
This is a part heard matter and inspite of instructions being issued by the Tribunal to file physical copies of the documents relied upon the same has not been done so far. The appellant now wishes to file physical copy which is very unfortunate. Matter is adjourned. These appeals shall not be treated as part heard or tied up to this Bench. List of admission and for final disposal on 3rd December, 2021.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.