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Judgment
Appeal nos.438, 439 and 440 of 2020
Since common issues are raised all these appeals are taken up together. Connect with appeal no.534 of 2019.
Three weeks time is allowed to the respondent to file reply. Two weeks thereafter to the appellant to file rejoinder. The matter would be listed for
admission and for final disposal on 1st February, 2021.
Appeal nos.534, 535 and 536 of 2019
The other appeal nos.534, 535 and 536 of 2019 will also be taken up for consideration on 1st February, 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.