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Judgment
3 paragraphs · 95 words
1.
Connect with Appeal no.282 of 2023 and list on 18th May, 2023.
2.
In the meanwhile, the respondent may file a reply within two weeks. Rejoinder may be filed two weeks thereafter. Since the matter is taken up for consideration the urgency application is disposed of.
3.
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.