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Judgment
These 10 appeals arise against the same order and are being taken up together. All the appeals are connected with each other. Since the appeals
have been taken up all the urgency applications filed by the appellants are disposed of.
Having heard the learned counsel for the parties three weeks time is allowed to the respondent to file a reply. Two weeks thereafter to the
appellants to file a rejoinder. These matters would be listed for consideration on July 19, 2021.
Since the period of debarment of three months is virtually coming to end we are not inclined to grant any stay order at this stage. The stay
application is accordingly rejected.
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.