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Judgment
3 paragraphs · 96 words
1.
Cause shown is sufficient. The order dated April 5, 2022 is recalled. The restoration application is allowed. The appeal is restored to its original number.
2.
Connect with appeal no. 496 of 2021 and list on June 2, 2022. In the meantime, respondent may file a reply.
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.