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Judgment
4 paragraphs · 117 words
1.
Connect with Appeal no.282 of 2023 and list on 8th August, 2023.
2.
Reply may be filed within two weeks. Rejoinder may be filed on or before the next date.
3.
Since interim orders have been granted in the similar appeals, we stay the effect and operation of the impugned order insofar as it relates to the appellant. The stay application and the urgency application are disposed of.
4.
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.