AI Structured Summary
Not yet generated for this judgment
Judgment
Tarun Agarwala, Presiding Officer
We have heard Ms. Prachi Pandya, the learned counsel for the appellant and Mr. Sagar Divekar, the learned counsel for the respondent through
video conference.
The learned counsel for the appellant submitted that subsequent to the impugned order dated August 20, 2020, the respondent have passed a fresh
order by which the penalty has been withdrawn. In view of the aforesaid, the appeal has become infructuous and is dismissed as such.
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.