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Judgment
For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed.
The exemption application seeking exemption to file a certified copy is also allowed since similar appeal against the same order is already
entertained.
Connect with appeal no.139 of 2021 and list on 8th September, 2021. In the meanwhile, the respondent may file a reply within two weeks from
today. Rejoinder may be filed on or before the next date.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.