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Judgment
Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. List for admission and for final disposal on September 8, 2022.
Let a certified copy be filed by the appellant within two weeks from today. The exemption application is disposed of. Since the appellant has stated that they will file settlement application before the respondent, the stay application is accordingly 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.