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Judgment
Learned counsel for the Intervener states that he does not wish to press the Misc. Application No. 235 of 2018 in Appeal No. 293 of 2018. In view
of the statement, the Misc. Application No. 235 of 2018 is dismissed as withdrawn.
List this appeal for admission and for final disposal on April 6, 2021.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing 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.