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Judgment
We have heard the matter through video conference. Having heard the learned counsel for the parties, we allow the amendment application.
Amended memo of appeal has already been filed and served upon the parties including the newly added party.
Four weeks’ time is allowed to all the respondents to file a reply. Three weeks thereafter to the appellant to file rejoinder. The matter would be
listed for admission and for final disposal through video conference or through physical hearing as the case may be depending on the situation at that
moment of time.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard through
video conference or through physical hearing.
List on September 4, 2020 at 11:30 a.m.
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.