AI Structured Summary
Not yet generated for this judgment
Judgment
There is a delay of 33 days in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
Connect with Appeal No. 603 of 2021 and list on February 10, 2022. In the meanwhile, the respondent will file a reply within three weeks.
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.