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Judgment
For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
Connect with Appeal No. 796 of 2022 and list on March 31, 2023.
In the meanwhile the respondent may file a reply within three weeks. Rejoinder may be filed on or before the next date.
Since an interim order was granted in the connected appeals the appellant is also entitled for a similar relief. We direct the appellant to deposit a sum of Rs. 6 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.
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.