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Judgment
We have heard the learned counsel for the parties. Considering the facts and circumstances that has been brought on record in the applications, we find that in the interest of justice the amendment applications should be allowed. The Application Nos. 130 and 132 of 2022 are accordingly allowed. Let necessary amendment in the prayer clause be made within 10 days from today. Amended copies or corrected copies of the memorandum of appeals may be filed.
List these appeals for admission and for final disposal on March 31 2022.
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.