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Judgment
Pursuant to our last order, an amendment application has been filed. Having heard the learned counsel for the appellants, the amendment application
is allowed. Necessary corrections in the memo of appeal be carried out or amended memo of appeal be filed after serving it to the opposite party
within two weeks from today.
The respondent may file a reply to the amended memo of appeal within two weeks. Rejoinder may be filed within two weeks thereafter. The matter
would be listed on August 25, 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.