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Judgment
3 paragraphs · 96 words
1.
All these appeals are against a common order and are being taken up together.
2.
Let a reply be filed by the respondent within three weeks from today. Rejoinder may be filed within three weeks thereafter. List for admission and for final disposal on June 27, 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.