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Judgment
3 paragraphs · 126 words
1.
Connect with Appeal No. 654 of 2023 and list on October 6, 2023. Let a reply be filed by the respondent within three weeks from today. Rejoinder to be filed on or before the next date.
2.
Since the interim order has already been granted in the connected appeal directing the appellant to deposit a sum of Rs. 10 lakh and the issue is the same, we accordingly stayed the effect and operation of the impugned order.
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.