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Judgment
3 paragraphs · 111 words
1.
Cause shown is sufficient. Order dated April 21, 2023 is recalled. The application is allowed. The appeal is restored to its original number.
2.
List for admission and for final disposal on August 2, 2023. In the event the appellant deposits 50% of the amount pursuant to the impugned order, the bank accounts and demat accounts will be defreezed within 48 hours.
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.