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Judgment
We have heard Sri Vikas Bengani, learned counsel for the appellant and Sri Kumar Desai, learned counsel along with Ms. Nidhi Singh and Ms.
Kinjal Bhatt, advocates for the respondent through video conference.
For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed.
The respondent is directed to file a list of dates relating to the delay in conducting the proceeding from the year 2013 to 2019 within 24 hours. Order
reserved.
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.