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Judgment
4 paragraphs · 95 words
Tarun Agarwala, Presiding Officer
1.
Delay in filing the reply by the respondent is condoned. The application is allowed. The reply is taken on record.
2.
Rejoinder has already been filed. On account of non-availability of the bench, the matter is adjourned. List on May 09, 2023.
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.