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Judgment
10 paragraphs · 188 wordsThree weeks’ time is allowed to the respondent to file a reply. Three weeks’ thereafter to the appellant to file rejoinder. The matter would
be listed on September 30, 2021 for admission and for final disposal.
Considering the facts and circumstances that have been brought ton record, we stayed the effect and operation of the impugned order during the
pendency of the appeal.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.