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Judgment
We have heard the learned counsel for the applicant. Cause shown is sufficient. The order dated 14th February, 2022 is recalled. The appeal is restored to its original number. The restoration application is allowed.
Three weeks’ time is allowed to the appellant to file rejoinder. List on 1st April, 2022.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing 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.