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Judgment
Pursuant to our last order the learned counsel for the respondent submits that the Recovery Officer has passed an order disposing of the representation of the appellants and has released 2/3rd of his salary from their respective accounts and the balance amount still remains frozen.
In view of the aforesaid, we are of the opinion that the said applications filed before us has become infrucutous and is disposed of. All pending applications are accordingly disposed of. The learned counsel states that the appeal of Shree Gopal Gupta may be treated as the leading case. List this matter for final disposal on 14th September, 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.