AI Structured Summary
Not yet generated for this judgment
Judgment
Connect with Appeal No. 335 of 2019 and list on June 15, 2021.
In the meanwhile, the respondent may file a reply within three weeks from today. Three weeks thereafter to the appellant to file a rejoinder. In the
event the appellant deposits a sum of Rs. 2.5 crore within three weeks from today, the balance amount shall not be recovered during the pendency of
the appeal. The urgency application and the stay application are accordingly 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.