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Judgment
3 paragraphs · 106 words
1.
Cause shown is sufficient. The order dated 10.01.2023 is recalled. The application is allowed. The appeal is restored to its original number.
2.
Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on October 30, 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.