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Judgment
The appellant has filed an application for early hearing on the basis of which we have pre-poned the appeal for today. Certain documents have been
annexed which are being been relied upon. We grant time to the respondent to respond to the annexures made in the application for early hearing
within three days. The rejoinder may be filed on or before July 31, 2020. We also find that the appellant has not filed rejoinder to the reply filed in the
main appeal. The said rejoinder may be filed on or before the next date fixed.
List on July 31, 2020 at 12:30 p.m for admission and final disposal.
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 Presiding Officer 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.