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Judgment
M. T. Joshi, J
We have heard Mr. Santosh Thakur, learned counsel for the appellant and Mr. Vishal Kanade, learned counsel along with Mr. Nishit Dhruva, Mr.
Chirag Bhavsar and Ms. Vidhi Shah, advocates for the respondent through video conference.
The learned counsel for the respondent Mr. Vishal Kanade submits that the decision with regard to the salary account would be taken within fifteen
days and the same would be communicated to the appellant. In view of the said statement, the appeal is disposed of with no order as to costs.
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.