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Judgment
9 paragraphs · 183 wordsPleadings have now been exchanged. Let written submissions be filed by the parties. The learned counsel for the appellant may file a convenience
compilation enclosing the impugned order and the relevant documents that would be relied upon. List on June 28, 2021. Interim order, if any, is
extended till the next date of hearing.
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.