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Judgment
These appeals are against a common order and are being taken up together. The learned counsel for the respondent has prayed for an adjournment to seek necessary instructions on the issue as to whether the appellants were given a notice for hearing and whether the order of this Tribunal setting aside the order of the Whole Time Member covers the issue in hand. We adjourn the matters today and direct that these appeals would be listed on March 08, 2022.
Parties are directed to take instructions from the Registrar 48 hrs. 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.