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Judgment
3 paragraphs · 102 words
1.
There is a delay in the filing of the appeals. For the reasons stated in the miscellaneous applications, the delay is condoned. The applications are allowed. The exemption applications are also allowed.
2.
Let a reply be filed by the respondent within two weeks from today. List for admission on August 22, 2022.
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.