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Judgment
We have been informed that the reply was served upon the appellant only yesterday evening. Learned counsel for the appellant prays and is allowed three weeks’ time to file rejoinder. List on September 11, 2023.
Learned counsel for the respondent informs that the WTM has fixed August 9, 2023 as a next date in the proceedings. We accordingly direct the WTM to defer the hearing on that day and list the hearing after September 11, 2023.
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.