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Judgment
5 paragraphs · 125 words
1.
There is a delay in the filing of the appeals. For the reasons stated in the applications, the delay is condoned. The applications are allowed.
2.
Connect with Appeal No. 819 of 2023 and list on February 16, 2024.
3.
In the meanwhile, respondent may file a reply within two weeks from today. Rejoinder to be filed on or before the next date.
4.
Since the interim order has been granted in connected appeals, the appellant is also entitled for a similar relief.
5.
We accordingly direct the appellant to deposit 50% of the amount as per the impugned order within four weeks from today. If the said amount is deposited, the balance amount shall not be recovered during the pendency of the appeal.