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Judgment
We have heard Mr. J.J. Bhatt, learned counsel for the appellant along with Ms. Rinku Valanju and Mr. Pratham Masurekar, advocates and Mr.
Anubhav Ghosh, learned counsel for the respondent on merits of the appeal through video conference.
For the reasons stated in the application, the delay in filing the appeal is hereby condoned. The Misc. Application No. 289 of 2020 for condonation
of delay is allowed.
Order reserved. In the meantime, written submissions, if any, may be filed within a period of one week from today.
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.