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Judgment
2 paragraphs · 99 words
1.
An additional affidavit was filed by the appellant yesterday. Three weeks’ time is allowed to the respondent to file a reply to the memo of appeal as well as to the additional affidavit. Rejoinder may be filed within two weeks thereafter. List this appeal for admission on May 2, 2022.
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.