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Judgment
Having heard the learned counsel for the parties and upon a perusal of the limited affidavit filed on behalf of the respondent it is clear that the respondent is reiterating the findings given in the impugned communication. Thus, it becomes essential for us to peruse the show cause notice and the basis for issuing the show cause notice.
2 Let the matter be listed for admission and for final disposal on 30th November, 2021. In the meanwhile, proceedings may go on before the Adjudicating Officer but no final orders will be passed till the next date of hearing.
3 Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing or through physical hearing.
4 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.