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Judgment
Since the matter has been taken up for hearing today, the urgency application is accordingly disposed of.
The learned counsel for the respondent will file an affidavit indicating that the statements of the witnesses indicated in the show cause notice would not be relied upon by the authority while deciding the dispute. Such affidavit be filed by tomorrow i.e. on October 27, 2021. Rejoinder may be filed within 24 hours thereafter. Put up this matter of October 29, 2021.
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.