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Judgment
Misc. Application No. 511 of 2020 :
The urgency application is disposed of.
Misc. Application No. 510 of 2020 :
For the reasons stated in the application, the delay is condoned. The Misc. Application is allowed.
Appeal Lodging No. 440 of 2020 :
Connect with appeal Nos. 534, 535 and 536 of 2019 and list on December 24, 2020.
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 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.