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Judgment
A request was made by the learned counsel for the respondent for an adjournment as they seek to file an appeal before the Supreme Court against our order dated December 16, 2021.
By our order dated December 16, 2021 we had directed the Adjudicating Officer ("AO") to file an affidavit and inspite of the direction no such affidavit has been filed. This itself amounts to contempt the proceedings of this Tribunal.
However, we adjourn the proceedings and give an opportunity to the appellant to produce an order of the Supreme Court within four weeks from today as desired by them. List on January 27, 2022 on which date the AO will be present before this Tribunal.
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.