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Judgment
2 paragraphs · 92 words
1.
Not on board. Mentioned today. A prayer for early listing of the case was made. Office has reported certain objections. Let these objections be cleared by the appellant within a week from today and thereafter registry may list it on April 19, 2023.
2.
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. Certified copy of this order is also available from the Registry on payment of usual charges.