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Judgment
Heard both sides. Two weeks’ time is hereby granted to the respondent to file an affidavit-in-reply. One week thereafter to the appellant to file
affidavit-in-rejoinder, if any. Place this appeal for admission and for final disposal on January 28, 2021.
Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing
or by video conference depending upon the prevailing situation on that time.
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.