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Judgment
Amendment application is allowed. Necessary correction in the memo of appeal and/or amended copy of the memo of appeal may be filed within
ten days in the Registry after supplying a copy to the respondent.
Two weeks’ time is allowed to the respondent to file a reply to the amended memo of appeal. List on 24th August, 2021.
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.