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Judgment
Cause shown is sufficient. The order dated August 12, 2021 is recalled. The application is allowed. The appeal is restored to its original number.
We find from a perusal of the impugned order that the noticee no. 2 who was a complainant was a party in the proceedings. The said complainant has not been arrayed as a party. Two weeks time is allowed to the appellant to file an amendment application. List on September 16, 2021. Since the appeal has been taken up the urgency application is disposed of.
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.