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Judgment
An affidavit of service has been filed indicating that the newly impleaded party has been served. They may submit a report on service. We find that the amended memo of appeal is incorrect and is not as per the procedure. Let an appropriate amended memo of appeal alongwith all annexures etc. be filed within two weeks from today. List for admission on 27th October, 2021.
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 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.