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Judgment
Appeal Lodging No. 413 of 2019
Three weeks time is allowed to the appellants to file rejoinder. List on March 19, 2021.
Appeal No. 263 of 2019
Appeal No. 263 of 2019 should be detagged from the Appeal Lodging No. 413 of 2019 and registry is directed to list this appeal separately on
March 22, 2021.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.