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Judgment
An amendment application has been filed by the Appellant for bringing on record certain annexures to their replies filed before the inspecting team
and to the show cause notice. A prayer has been made that on account of lockdown the same could not be brought on record at the time of filing the
appeal. This application is opposed by the Respondent stating that they need to verify as to whether these documents were filed before the inspecting
team or to the replies to the show cause notice.
In view of the aforesaid, let an objection, if any, be filed to the amendment application within a week from today. Rejoinder may be filed within a
week thereafter.
The matter would be listed on 18th September, 2020 for admission and for final hearing including the amendment application.
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 Presiding Officer 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.