AI Structured Summary
Not yet generated for this judgment
Judgment
By an order dated March 17, 2021, we had closed the right of the appellants to file rejoinder since the rejoinder was not forthcoming and the reply
was filed by the respondent in the year 2019.
A review application has been filed for recall of the order dated March 17, 2021. Having heard the learned counsel for the applicant, we do not find
any sufficient reason to recall our order dated March 17, 2021. The review application fails and is rejected.
The learned counsel for the appellant is not in a position to argue the matter. We accordingly adjourned the matter and direct the registry to list this
appeal for admission and for final disposal on June 17, 2021.
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.