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Judgment
The appeal has been taken up, the urgency application is accordingly disposed of.
During the pendency of the appeal the accounts of the appellants have been frozen and attachment orders have been annexed to the urgency application.
Considering the aforesaid, we direct the appeal to be listed for admission and for final disposal on December 13, 2021.
In the meanwhile, if the appellants deposits 50% of the amount as per the impugned order within two weeks from today the balance amount shall not be recovered and the attachment order would be lifted.
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.