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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned counsel for the Appellant we find that the Appellant has prayed for payment of interest from the acquirer. The acquirer
has not been impleaded as a party. In our opinion, the acquirer is a necessary party.
At this stage the learned counsel for the Appellant sought time to amend the array of parties and the memo of appeal if required. Permission
granted. Let an amendment application be filed alongwith the proposed amended memo of appeal within a week from today after serving it to all the
parties including the proposed Respondent. Put up this matter on 16th July, 2020 at 11.30 a.m. for admission through video conferencing.
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.