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Judgment
2 paragraphs · 100 words
1.
Delay in filing the reply is condoned. The application is allowed. The reply is taken on record. Rejoinder has also been filed. List for admission and for final disposal on June 27, 2023. Reply, if any, to the application for bringing on record additional documents may be filed within two weeks.
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.