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Judgment
Further proceedings before this Tribunal has been stayed by the Hon’ble Supreme Court of India by its order dated January 08, 2020. The
learned counsel for the respondent states that the matter is likely to come up tomorrow before the Hon’ble Supreme Court of India. In view of the
above, the matter is adjourned for a period of four weeks and shall now be listed on March 23, 2021.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.