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Judgment
10 paragraphs · 212 wordsWe have heard Shri Piyush Chhajed along with Shri Devendra Dhanesha, Authorised Representatives and Shri Shyam Mehta, the learned senior
counsel along with Shri Mihir Mody and Shri Shehaab Roshan, the learned counsel for the respondent through video conference.
Four weeks time is allowed to the respondent to file a reply. Four weeks thereafter to the appellant to file a rejoinder.
The matter would be listed for admission and for final disposal on November 18, 2020.
We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present
appeal would heard through video conference or through physical hearing depending on the prevailing situation.
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.