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Judgment
4 paragraphs · 123 words
1.
Connect with appeal no.282 of 2023 and list on 8th August, 2023.
2.
In the meanwhile, the respondent will file a reply within three weeks. Rejoinder may be filed on or before the next date.
3.
Since interim orders have been passed in the connected appeals, the appellant is also entitled for a similar relief. Considering the fact we stay the effect and operation of the impugned order till the next date of listing.
4.
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.