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Judgment
10 paragraphs · 192 wordsWe have heard Mr. Piyush Chhajed, Authorised Representative assisted by Mr. Devendra Dhanesha, Authorised Representative for the appellant
and Mr. Mukesh Chauradiya Appellant-in-person and Mr. Shyam Mehta, Senior Advocate with Ms. Nidhi Singh and Ms. Kinjal Bhatt, Advocates for
the Respondent through video conferencing.
Six weeks time is allowed to the Respondent to file reply. Three weeks thereafter to the Appellant to file rejoinder. List on 18th November, 2020.
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 Presiding Officer 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.