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Judgment
The present appeal has been filed against an order dated 30th July, 2012. There is a delay of 3100 days in the filing of the appeal. The ground urged is that he was never served with a show cause notice nor had knowledge of any proceedings.
On the other hand the contention of the respondent is that it was duly served at the address of the appellant. Let a reply be filed within a week. Rejoinder may be filed within a week thereafter. List for admission on 16th November, 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.