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Judgment
3 paragraphs · 122 words
1.
Let a reply be filed by the respondent within three weeks from today. Rejoinder to be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on June 16, 2023.
2.
In the meanwhile, the appellant shall deposit a sum of Rs. 10 lakh within three weeks from today. If the amount is deposited, the balance amount shall not be recovered during the pendency of the appeal.
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.