AI Structured Summary
Not yet generated for this judgment
Judgment
For the reasons stated in the application, the delay of 103 days in filing the appeal is condoned. The application is allowed.
The certified copy of the impugned has already been filed by the appellant. Consequently, the exemption application has become infructuous and is
accordingly disposed of.
Connect with Appeal no. 359 of 2020 and list on September 7, 2021. In the meantime, the respondent may file a reply before the next date.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing 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 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.