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Judgment
3 paragraphs · 124 words
1.
Connect with Appeal No. 1 of 2023 and list on September 27, 2023. In the meanwhile, the respondent may file a reply within two weeks from today. Rejoinder may be filed on or before the next date.
2.
Since the interim order has been granted in the connected appeal, the appellant is also entitled for the similar relief. We consequently, stayed the effect and operation of the impugned order till the pendency of the appeal.
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.