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Judgment
It seems that revised application for condonation of delay has been filed in all the three appeals. The learned counsel for the respondent states that
he does not have a copy of these revised applications. We direct the appellants to serve the revised applications for condonation of delay etc. within a
week from today. In addition to that the application for placing on record additional documents may also be served upon the other side. Let a reply to
the application for condonation of delay and to the application for bringing on record the additional documents be filed within two weeks. Rejoinder
may be filed within a week thereafter. The matter would be listed for admission on September 03, 2021.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.