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Connect with Appeal No. 254 of 2023 and list on May 11, 2023.
In the meanwhile, the respondent may file a reply within three weeks. Rejoinder may be filed within three weeks thereafter.
Having heard the learned counsel for the parties, we dispose of the stay application directing the appellants to deposit a sum of Rs. 10 lakhs within four weeks from today. If the amount is deposited the balance amount shall not be recovered during the pendency of the appeal.
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.