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Judgment
The appeal has been taken up for admission. The urgency application is accordingly disposed of.
Connect with appeal no.239 of 2020 and list on 4th August, 2021. In the meanwhile, the respondent may file a reply. Considering the facts and
circumstances that has been brought on record we direct the appellant to deposit the amount as per the impugned order which shall be subject to the
result of the appeal.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.