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Judgment
These two appeals are filed against a common order and are being taken up together.
There is a delay in the filing of the appeals. For the reasons stated in the applications, the delay is condoned. The Applications are disposed of.
The exemption applications are also disposed of with a direction that the appellants shall file an application seeking a certified copy of the impugned order which would be supplied by the respondent within five working days from today and certified copy will thereafter be filed to the Tribunal.
Having heard the learned counsel for the parties, we direct the respondent to file a reply within four weeks from today. Two weeks thereafter to the appellants to file rejoinder. List on May 5, 2021 for admission and for final disposal.
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 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.