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Judgment
3 paragraphs · 119 words
1.
Adjourned on the request of the learned counsel for the respondent. List on April 11, 2023.
2.
The learned counsel for the respondent states that the appeal requires respondent to file a reply. We accordingly direct the respondent to file a reply within three weeks from today. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on January 6, 2023.
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.