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Judgment
Having heard the learned counsel for the appellant, we do not find any cogent reason to review our order dated 18.11.2021. The Review application is rejected.
In the morning a mention was made by the respondent for adjournment on the ground that they have filed an appeal before the Supreme Court against our order interim order dated 18.11.2021. This request was declined in the morning because we found that on this ground the matter was being adjourned time and again. In any case, we are of the opinion that pendency of an appeal before the Supreme Court against an interim order does not come in the way for final disposal of the appeal. We find that the matter was heard on several days on behalf of one of the appellants but thereafter the matter got adjourned for one reason or other and the same remained part heard.
Since the respondent is not inclined to argue the matter, we adjourn the matter making it clear that the appeal will be heard on the next day unless a stay of proceedings is granted by the Supreme Court. List on June 06, 2022 for further hearing.
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. Certified copy of this order is also available from the Registry on payment of usual charges.