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Judgment
Misc. application no.434 of 2021 for clubbing of the appeals and misc. application no.435 of 2021 seeking exemption to file certified copy are
allowed. Misc. applications are disposed of.
Connect with appeal no.394 of 2021. Three weeks time is allowed to the respondent to file a reply. Another ten days is granted to the appellant to
file rejoinder. The appeal would be listed for admission and for final disposal on 17th June, 2021.
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.