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Judgment
We have heard the learned counsel for the parties through video conference.
Amended copy of the memorandum of appeal in Appeal No. 234 of 2020 was served upon the respondent last evening. Three weeks time is
allowed to the respondent to file reply/ objection to the amended paragraphs. Two weeks thereafter to the appellant to file rejoinder. The matters
would be listed for admission and for final disposal on March 25, 2021.
Parties are directed to take instructions from the Registrar 48 hours 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.