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Judgment
3 paragraphs · 111 words
1.
Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on October 18, 2023.
2.
Having heard the learned counsel for the appellant, we do not find any reason to stay the operation of the impugned order. The stay application is rejected.
3.
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.