Tarun Agarwala, Presiding Officer
1. Learned counsel for the appellant Mr. Prakash Shah states that the appellant has died and therefore the appeal has become infructuous. The appeal
is accordingly dismissed as infructuous.
2. 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.
