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Judgment
Before the hearing of the appeals could start the learned senior counsel for the respondent pointed out of the defect in the prayer clause in the
memo of appeal. Considering the aforesaid, the learned counsel for the appellant has prayed for an adjournment in order to rectify the defect.
Permission granted. Let an amendment application be filed seeking to amend the relief clause. The same may be done within two weeks from today.
List this appeal for orders on 21st February, 2022.
Misc. Application No.1422 of 2021
We direct that since the appellants have deposited a sum of Rs.28 lakhs no further recovery shall be made against them during the pendency of the
appeal. The application is disposed of.
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.