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Judgment
All these four appeals arise from a common order. Appeal No. 325 of 2021 Mrs. Anita Ravichandran will be taken up as a lead matter.
There is a delay of 470 days in the filing of the appeals. An application for condonation of delay has been filed. Learned counsel for the respondent
submits that they are going to oppose the application for condonation of delay.
In view of the aforesaid, let a reply be filed to the application for condonation of delay within two weeks from today. Two weeks thereafter to the
appellants to file rejoinder. The matters would be listed for orders on the application for condonation of delay on June 22, 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.