1. MA.3/2026: This application has been preferred by the original appellant for condonation of delay of 45 days in preferring this Cyber  Appeal. 

2. Having heard learned counsels for both the sides and  looking to the facts and circumstances of the case and the reasons stated in this MA, especially in paragraphs 2 & 4, there are reasonable reasons for condonation of delay. We, therefore, condone he delay of 45 days  in preferring the Cyber Appeal.  Hence, MA.3/2026 is hereby allowed and disposed of. 

3. MA.2/2026 - This M.A. has been preferred by the original appellant seeking stay against the impugned order.

4. Learned counsel for the applicant (original appellant), upon instructions from their client, submits that this MA is not pressed at this stage.

5. Having heard the learned counsels for both the sides and looking to the facts and circumstances of the case and also looking to the aforesaid submission of the learned counsel for the applicant, this M.A. is hereby allowed and disposed of as not pressed at this stage.

6. CA.1/2026: Learned counsel for respondent no.1 is seeking time to file reply. Learned counsel for respondent no.2 submits that they are filing reply during course of the day which shall be accepted by the Registry, copy whereof shall be supplied to the learned counsel for the appellant.

7. Learned counsel for respondent no.3 also submitted that they have already filed their reply, copy whereof has been supplied to the learned counsel for the appellant.

8. Learned counsel for the appellant is seeking time to take instructions and, if need arises, they may be permitted to file rejoinder affidavit.  In view of this submission time, as prayed for, is granted to the appellant as well as to the respondent no.1.

9. These matter is, therefore, adjourned on 12.01.2027.

10. This Cyber Appeal will be heard along with CA.14/2025 and CA.16/2025.