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Judgment
9 paragraphs · 193 wordsConnect with Appeal No. 526 of 2020 and list on July 29, 2021.
We find that there is a delay in the filing of the appeal. For the reasons stated in the application the delay is condoned. The application is allowed.
The respondent is granted three weeks time to file a reply. Rejoinder may be filed on or before 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.