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Judgment
3 paragraphs · 205 wordsHeard learned counsel for the appellant and the respondent in respect of M.A. No. 75 of 2020 in Cyber Appeal No. 6 of 2014. Similar MA bearing number 76 of 2020 requires consideration in Cy Appeal No. 7 of 2014 and as per last order the appeals are to be considered for final disposal if the prayer in the MAs is accepted by following an earlier judgment said to have been rendered in similar circumstances. However, nobody appears on behalf of SBI the appellant in Cy. Appeal No. 7 of 2014. SBI has not filed any reply to the MA for consideration although last opportunity granted on 14.7.2021 is also over. Learned Counsel for Vodafone prays for a short adjournment so that counsel may come ready with the matter on merits in the light of prayer made in the MAs noted above.
As prayed, post the matter under the same head on 7.1.2022, if possible for final disposal of the appeals.
Counsel for respondent no. 1 / applicant prays for and is granted permission to file written notes / chart to substantiate the claim made in the MAs. If so required, the other side may also file written note /counter chart before the next date.