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Judgment
An application has been filed by the appellants indicating that they are willing to comply with the order by paying the balance amount in installment.
Let a reply be filed to this application by the respondent within two weeks from today. A week thereafter to the appellants to file rejoinder. The
matters would be listed for consideration and for final disposal of the appeal on July 06, 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.