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Judgment
Connect with appeal no.669 of 2022 and list on 13th February, 2023. In the meanwhile, respondent may file a reply. Since interim orders have been passed in the connected appeals the appellant is also entitled for a similar relief.
We direct the appellant to deposit a sum of Rs.2 lakhs within three weeks from today. If the said amount is deposited the balance amount shall not be recovered during the pendency of the appeal. The stay application is disposed of accordingly.
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.