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Judgment
Upon hearing the learned Senior Counsel Shri Mukul Rohatgi for the appellant, Shri Vishal Kanade, the learned counsel appearing for the respondent submitted that they would like to file a reply. Considering the aforesaid, we allow the respondent two weeks time to file a reply. Rejoinder, if any, may be filed by July 25, 2023. List this matter on July 26, 2023 for admission and for final disposal.
We have been informed that the next date fixed for hearing in the matter by the Whole Time Member (WTM) is July 12, 2023. We accordingly direct the WTM to defer the hearing on that date and list the hearing on any date after July 26, 2023. The urgency application is disposed of accordingly. The exemption application is allowed.
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.