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Judgment
3 paragraphs · 106 words
1.
For the reasons stated in the application, the delay is condoned. The application is allowed.
2.
Let a reply be filed in Appeal No. 87 of 2022 by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter. All the appeals would be listed for admission and for final disposal on June 02, 2022.
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.