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Judgment
2 paragraphs · 100 words
1.
Two weeks further time is allowed to respondent no. 2 to file their reply. List on June 30, 2023. Delay in filing the reply by respondent no. 1 is condoned. The affidavit is taken on record. Rejoinder, if any, may be filed by the appellant on or before the next date.
2.
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.