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Judgment
Tarun Agarwala, Presiding Officer
Ms. Poonam Gadkari, the learned counsel states that she has no instructions and wish to withdraw her vakalatnama. Permission granted.
Vakalatnama is withdrawn.
Appeals called out. No one is present to press the appeals. Dismissed for want or prosecution.
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.