1. MA.718/2025: This Miscellaneous Application has been preferred by the original appellant seeking exemption from supplying the typed copies of certain Annexures etc. annexed with the memo of this Cyber Appeal.

2. Having heard the learned counsels for both the sides and looking to the facts and circumstances of the case, we hereby allow this MA, subject to, the condition that whenever any  of the counsels on behalf of the appellant or the respondents to this Cyber Appeal is reading any of the Annexures of this Cyber Appeal, the same must be legible and, if not, neatly typed copies of the same shall be supplied by the appellant.  On this condition, this M.A. is hereby allowed and disposed of.

3. MA.719/2025 - This M.A. has been preferred by the applicant (original appellant) and looking to the fact that now respondent nos.2 & 3 are appearing, learned counsel for the applicant submits that this MA is not pressed at this stage. 

4. In view of the aforesaid submission, this MA is hereby disposed of as not pressed at this stage.

5. CA.16/2025: Learned counsel for respondent nos.1 and 2 are seeking time to file reply.

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

7. Learned counsel for the appellant is seeking permission to file rejoinder to the reply filed by respondent no.3 during course of the day, which shall be accepted by the Registry. 

8. In view of the these submissions, the time, as prayed for, is granted to the appellant as well as to the respondent nos.1 and 2.

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

10. This Cyber Appeal will be heard along with CA.14/2025 and CA.1/2026.