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Judgment
6 paragraphs · 117 words
Tarun Agarwala, Presiding Officer
1.
The learned counsel for the applicant states that their application speaking to the minutes has become infructuous and it is dismissed as such.
2.
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.