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Judgment
3 paragraphs · 93 words
1.
The delay in the filing of the reply is condoned. The application is allowed. The reply is taken on record. Rejoinder has also been filed.
2.
As prayed by the learned counsel for the appellant, adjourned for the day. List on 21st July, 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.