AI Structured Summary
Not yet generated for this judgment
Judgment
All these appeals arise from a common order and are being taken up together. Let a reply be filed by the respondent to the application for
condonation of delay as well as to the memo of appeal within three weeks from today. One week thereafter to the appellants to file rejoinder. List on
June 14, 2021 alongwith Appeal No. 72 of 2021. In the event, the appeals are not heard on the next date, it would be open to the appellants to press
for an interim relief.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.