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Judgment
2 paragraphs · 95 words
1.
Delay in filing the rejoinder is condoned. The application is allowed. The affidavit is taken on record. The exemption application is also allowed. The learned counsel for the appellant seeks an adjournment to enable him to prepare the case. Adjournment allowed. List on March 28, 2023.
2.
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.