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Judgment
An email has been received praying for an adjournment on the ground that the arguing counsel of the appellant is unavailable. We find that the
advocate on record is not present. We make it clear that the presence of an advocate is essential even for praying for an adjournment. The
adjournment of a case cannot be happened automatically. However, in the interest of justice the matter is adjourned. List on February 23, 2021.
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.