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Judgment
Heard the learned counsel for the parties. Amendment application is allowed. Necessary addition/ correction in the memorandum of appeal be
carried out within a week or amended copy of the memorandum of appeal be filed after supplying it to the respondent. Two weeks time is allowed to
the respondent to file reply to the amended memorandum of appeal. Rejoinder may be filed within two weeks thereafter. List this appeal for admission
and for final disposal on September 16, 2021.
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.