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Judgment
4 paragraphs · 119 words
1.
For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
2.
The Misc. Application for exemption from filing of the certified copy of the impugned order is allowed.
3.
Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. List for admission and for final disposal on September 30, 2022.
4.
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.