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Judgment
Tarun Agarwala, Presiding Officer
Learned counsel for the appellant states that pursuant to an application filed by the applicant a settlement order has been passed by the respondent.
In view of the aforesaid, the appeal is disposed of in terms of the settlement order dated 6th May, 2020.
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.