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Judgment
Case taken up. Learned Counsel for both side are present.
Learned Senior Advocate, Mr. Meet Malhotra assisted by Mr Kaushik Moitra and Ms Romi Kumari, mentioned that in a bunch of cases, already decided by Court No. 1 of this Tribunal, first appeal has been decided against present appellant, and against that judgement of Court of first appeal, second appeal is pending, before Hon'ble Bombay High Court, wherein, a date in month of March 2024, is scheduled for hearing, and the legal questions involved, in present appeal, were also there in those first appeals, decided by this Tribunal, except one question that the laws, which were framed, and against whom deviation is being said, were of year 2016. Agreement entered in between, were never infringed and the alleged negligence, resulting this cause of action, were of period previous to those enactments.
Hence, on this narrow point, argument is to be advanced. Rest points are sub-judice and Cyber Appeal has been decided against the present appellant. A date be given for placing arguments on this point only. For rest, the judgement of erstwhile Cyber Appeals are there.
Learned Counsel for Respondent is with no objection, for accommodating Learned Senior Counsel.
Hence, list the matter on 05.04.2024 “for further arguments” in this Cyber Appeal.