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Judgment
There is a delay of 47 days in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
Put up this matter on November 25, 2021 to enable the learned counsel for the respondent to produce the documents, if any, wherein the forensic auditor had observed non-cooperation of the appellants.
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.