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Judgment
We have heard the learned counsel for the parties. For the reasons stated in the application and in view of the order of Supreme Court dated March
23, 2020 and April 27, 2021 in Suo Moto Writ Petition (Civil) No. 3 of 2020, the delay in the filing of the appeal is condoned. The application is
allowed.
Having heard the learned counsel for the parties, we allow three weeks time to the respondent to file a reply. Three weeks thereafter to the
appellant to file a rejoinder. The matter would be listed for admission and for final disposal on August 13, 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 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.