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Judgment
We have heard Mr. Deepak Dhane, the learned counsel for the appellants and Ms. Nidhi Singh, the learned counsel alongwith Ms. Kinjal Bhatt, the
learned counsel for the respondent through video conference.
The learned counsel for the appellants prays for and is allowed four weeks’ time to file rejoinder. Let the matter be listed on October 12, 2020.
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.