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Judgment
4 paragraphs · 89 words
1.
Since we have taken up the matter for hearing, the urgency application is disposed of accordingly.
2.
Connect with Appeal no. 791 of 2023 and list on December 22, 2023.
3.
In the meantime, respondent may file a reply within three weeks from today. Rejoinder to be filed on or before the next date.
4.
Since the interim orders have been granted in the connected appeals the appellant is also entitled for a similar relief. Considering the aforesaid, we stay the effect and operation of the impugned order.