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Judgment
We have heard Mr. Shrey Sancheti, learned counsel along with Ms. Aparna Wagle, advocate for the appellants and Mr. Mustafa S. Doctor,
learned senior counsel along with Mr. Anubhav Ghosh, advocate for the respondent through video conference.
Four weeks further time is allowed to the appellants to file rejoinder. List these matters for admission and for final hearing on November 11, 2020.
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 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 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.