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Judgment
3 paragraphs · 117 words
1.
There is a delay in the filing of the appeal. For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
2.
Connect with Appeal No. 514 of 2023 and list on September 25, 2023. In the meanwhile, a reply may be filed within three weeks from today. Rejoinder to be filed on or before the next date.
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.