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Judgment
Inspite of a specific timeline granted to the respondent to file the reply. The same has not been done within the stipulated period. The reply has been filed without any application for condoning the delay. Three weeks time is allowed to the appellants to file rejoinder. List on December 06, 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 matters would be taken up for hearing through video conference or through physical hearing.
The present matters were 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.