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Judgment
We have heard the learned counsel for the parties through video conference.
10 days’ time is allowed to the respondent to file a reply. A week thereafter to the appellant to file rejoinder. The matter would be listed on
August 21, 2020 at 11.30 a.m. for admission and for final disposal.
Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing
or by video conference depending upon the prevailing situation on that time.
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 Presiding Officer 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.