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Judgment
There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
Connect with Appeal no. 282 of 2023 and list on May 18, 2023. In the meanwhile, the respondent will file a reply on or before the next date.
Since interim relief has been granted in connected appeals the appellant is also entitled for the similar relief. Considering the aforesaid, the effect and operation of the impugned order insofar as it relates to the appellant shall remain stayed till the next date of listing.
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.