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Judgment
A statement was made by the learned counsel for the respondent that the settlement application has now been placed before the High Powered
Advisory Committee (HPAC) and therefore prayed for an adjournment for three weeks. Accordingly, we adjourn the matter.
List on September 29, 2020 on which date the matter will be decided finally.
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.