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Judgment
For the reasons stated in the misc. applications, the delay in the filing of the appeals is condoned. The applications are allowed.
These appeals are against a common order and are being taken up together. Connect with Appeal no. 431 of 2020.
Respondent is allowed three weeks’ time to file a replies. Two weeks thereafter to the appellants to file rejoinders. The matters would be listed for admission and for final disposal on June 8, 2022.
Since the interim reliefs has been granted to other appellants against the same order, the appellants are also entitled for similar reliefs. Until further orders the effect and operation of the impugned order shall remain stayed in so far as it relates to the appellants.
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.