AI Structured Summary
Not yet generated for this judgment
Judgment
All the three appeals arise from a common order and are being taken up together.
Cause shown is sufficient. The application for recall of our order dated 10th March, 2021 is allowed the order is recalled. The appeals are restored
to its original numbers.
There is a delay in the filing of the appeal. For the reasons stated in the application cause shown is sufficient. The applications are allowed.
After hearing the parties we grant four weeks’ time to the respondent to file reply. Three weeks’ time is allowed to the appellant to file
rejoinder. The matter would be listed for admission and for final disposal on 2nd August, 2021.
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.