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Judgment
We find that there is a delay of 28 days in the filing of the appeal by Bajaj Finance Ltd. For the reasons stated in the application, the delay is condoned. The application is allowed.
Three weeks further time is allowed to the appellant Bajaj Finance Ltd. to file rejoinder. List all the appeals for final disposal on 18th October, 20201. Any affidavit if not filed by any of the parties may be filed by then. It is made clear that no further time would be granted to the parties. Interim order, if any, is extended till the next date of hearing.
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.