AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 92 words
1.
Connect with Appeal No. 387 of 2023. Two weeks’ time is allowed to the respondent to file reply. Two weeks thereafter to the appellant to file rejoinder.
2.
The matter would be listed for admission and for final disposal on August 07, 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.