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Judgment
5 paragraphs · 128 wordsAndhra Bank, Appellant in Cyber Appeal No. 3/2015 and Respondent in the other two appeals, is yet to file its reply. As prayed for by Ld. Counsel
appearing for Andhra Bank, three weeks further time is granted to him, by way of last indulgence, to file reply in Cyber Appeal No. 1 & 2 of
2015. In case the reply is not filed by Andhra Bank in the other two appeals, the matters will be placed before Hon’ble Bench, in terms of order
dated 5.2.2021.      As prayed for, the appellants in C.A. No. 1/2015 and 2/2015 may file their respective rejoinders in three weeks, after
filing of reply by Andhra Bank.  List the matters on 3rd May, 2021 under the same Head.