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Judgment
The appellant has challenged the order dated November 10, 2020. There is a delay in the filing of the appeal and accordingly an application for condonation of delay has been filed. The ground urged is, that the order dated November 10, 2020 was never served upon the appellant and that the appellant came to know about the impugned order when they were served with the show cause notice dated August 05, 2021. The appellants have also accordingly challenged the show cause notice dated August 05, 2021 contending that the show cause notice is only a fallout of the impugned order dated November 10, 2020.
In view of the aforesaid, let a limited affidavit be filed within three days indicating as to whether the appellant was served with the impugned order dated November 10, 2020.
List on September 21, 2021.
Parties are directed to take instructions from the Registrar 48 hours 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.