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Judgment
The scanned file which has been sent is too large. It is not possible to open the file. Further, we have been informed that there is a virus in the file.
The learned counsel for the appellant to ensure that the files are sent in smaller size. Let the same be done in a week’s time. List on 29th June,
2021 alongwith appeal no.57 of 2021 for admission.
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.
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.