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Judgment
3 paragraphs · 96 words
1.
Connect with Appeal No. 282 of 2023 and list on December 12, 2023. Reply, if any, to be filed by the respondent by then.
2.
Since interim relief has been granted in connected appeals the appellant is also entitled for the similar relief. Considering the aforesaid, the effect and operation of the impugned order insofar as it relates to the appellant shall remain stayed till the next date of listing. Stay application is disposed of.
3.
Since the matter is taken up for consideration, urgency application is disposed of. Exemption application, if any, is allowed.