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Judgment
Connect with Appeal no.282 of 2023 and list on 18th May, 2023.
In the meanwhile, reply may be filed by the respondent. Since interim orders have been passed 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 till the next date of listing.
The appellant will apply for a certified copy of the impugned order which will be made available by the respondent within two weeks and thereafter it will be filed with the Registry. The urgency application is disposed of.
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.