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Judgment
Connect with Appeal Lodging No. 270 of 2020 and list on November 11, 2020. In the meanwhile, the respondent is allowed three weeks time to file
a reply. One week thereafter to the appellant to file rejoinder.
Considering the facts and circumstances of the case that have been brought on record, we direct that the effect and operation of the impugned
order shall remain stayed during the pendency of the appeal.
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 Presiding Officer 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.