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Judgment
A request was made by the respondent on the ground that a show cause notice is likely to be issued in the near future. We are of the opinion that issuance of the show cause notice is nothing to do, so far as the impugned order is concerned. We, therefore, are not inclined to adjourn the matter only on this ground that the Tribunal should await till issuance of the show cause notice. We are adjourning the matter today and it would be listed for admission and for final disposal on March 1, 2022.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.