AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 213 wordsHeard both the sides through video conference.
Connect with Appeal Nos. 393 of 2020 and 64 of 2020. There is a delay in filing the Appeal No. 488 of 2020. For the reasons stated in the
application, the delay in filing the appeal is condoned. The application is disposed of.
Three weeks time is hereby granted to file affidavit in reply to the respondent. Two weeks to the appellant to file a rejoinder, if any. Place these
appeals on January 28, 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.