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Judgment
We have heard Mr. Zal Andhyarujina, Senior Advocate assisted by Mr. Shrey Sancheti, Mr. Ankur Loona, Ms. Aparna Wagle and Ms. Swapna
Roopavate, Advocates for the Appellant and Mr. Mustafa Doctor, Senior Advocate assisted by Mr. Anubhav Ghosh, Advocate for the Respondent
through video conferencing.
Three weeks time is allowed to the Respondent to file reply. Two weeks thereafter to the Appellant to file rejoinder. The matters would be listed
for admission and for final disposal on 9th October, 2020. In the event for some reasons the matters could not be decided on that date it would be open
to the Appellant to press the interim application.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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 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.