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Judgment
There is a delay of 3100 days in the filing of the appeal. The ground urged in the affidavit accompanying the application for condonation of delay is patently vague and is not supported by any material facts. Let a supplementary affidavit be filed within a week. List on October 18, 2021.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference 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.