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Judgment
Since the appeal has been taken up for admission, the urgency application is disposed of.
For the reasons stated in the application, the exemption application is allowed.
One of the questions which arise for consideration in the present appeal is, whether an appeal is maintainable before this Tribunal. Let a reply be filed by the respondent within two weeks from today. Rejoinder may be filed within a week thereafter. List for admission on March 28, 2022.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference 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.