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Judgment
Heard the learned senior counsel for the appellant in Appeal Nos. 179 0f 2019 and 138 of 2020. Put up tomorrow i.e. on February 09, 2022 for
continuation of the arguments of the respondent.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.