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Judgment
3 paragraphs · 101 words
1.
Connect with Appeal No. 282 of 2023 and list on June 21, 2023.
2.
Since the interim orders have been passed in the connected appeals, the appellant is also entitled for the similar relief. Considering the facts and circumstances, we stay the effect and operation of the impugned order till further orders.
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.