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Judgment
3 paragraphs · 111 words
1.
Connect with Appeal No. 365 of 2023 and list on July 5, 2023. In the meanwhile, the respondent may file a reply within three weeks from today. Rejoinder may be filed on or before the next date.
2.
Considering the facts and circumstances that have been brought on record, we direct the respondent to defreeze the bank account and demat account forthwith.
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.