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Judgment
The Misc. Application for correction is allowed. The word ‘penalty amount’ is substituted by the word ‘settlement amount’. Further,
the array of parties in the judgment records the name of the appellant as ‘Nishath’. This is substituted by the word ‘Nishat’.
Necessary correction in the original order is carried out.
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.