AI Structured Summary
Not yet generated for this judgment
Judgment
The appellant has challenged the order dated 20th April, 2016 passed by the WTM. There is a delay of 1756 days in the filing of the appeal. The contention of the appellant is that he was unaware of the ex-parte ad-interim order which was issued in June, 2015 or the confirmatory order in 2016 and that he only came to know about the same when his bank accounts were seized. Let a reply be filed within three weeks. List on 12th May, 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.