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Judgment
M. T. Joshi, J
Heard both sides. The controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Nirvana
Mall Management Pvt. Ltd. and other appeals Appeal no. 384 of 2021 dated October 1, 2021. In the circumstances, the present appeal is also allowed. The impugned order is hereby quashed and set aside without any order as to costs. The matter is remitted to the learned WTM for reconsideration. The appellant will appear before the learned WTM on September 5, 2022.
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.