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Judgment
We have heard the authorized representative for the appellant and the learned counsel for the respondent through video conference.
Connect with Appeal No. 448 of 2020 and list on February 25, 2021. In the meantime, respondent may file a reply. The stay application would be
considered on the next date.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing 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.