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Judgment
For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
Let a reply be filed by the respondent within three weeks from today. Rejoinder may be filed within three weeks thereafter. List this matter for admission and for final disposal on April 28, 2023.
Considering the facts and circumstances that has been brought on record we stay the effect and operation of the impugned order during the pendency of the appeal.
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.