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Judgment
Tashi Rabstan, J
Cav No.1458/2020
With the appearance of Mr. Rahul Bharti, learned counsel for the caveators, Caveat stands discharged.
CM No.5502/2020
For the reasons stated in the application, it is allowed and the time is extended to deposit requisite court fee, attestation of affidavits etc., at this stage. The deficiency be made good before the Registry immediately after the restrictions of lockdown period are over.
CM No.5503/2020
For the reasons stated in the application, it is allowed and the appellant is dispensed with from filing certified copy of order dated 12.10.2020 at this stage. Let the certified copy of order dated 12.10.2020 be placed on record by or before the next date of hearing.
Application stands disposed of.
MA No.16/2020, CM No.5501/2020
Notice.
Mr. Rahul Bharti, learned counsel accepts notice on behalf of the respondents, who shall file objections, if any, by or before the next date of hearing.
List on 10.11.2020.
Meanwhile, subject to objections from the other side and till next date of hearing only, the order impugned dated 12.10.2020 shall remain stayed.
Send for the record from the trial Court as well.
Mr. Sethi, learned senior counsel appearing for the appellant undertakes that the appellant shall issue transport permission in favour of the respondents forthwith. Let compliance report to this extent be filed by or before the next date of hearing.