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Judgment
For the reasons stated in the application, the delay in filing of the appeal is condoned. The application is allowed. Connect with appeal no.496 of 2021 and list on 24th November, 2021.
In the meanwhile, respondent may file reply within three weeks. Rejoinder may be filed on or before the next date.
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.