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Judgment
3 paragraphs · 111 words
1.
Let a reply be filed by the respondent within three weeks from today. Rejoinder may file within three weeks thereafter. The matter would be listed for admission and for final disposal on June 23, 2023.
2.
In the meanwhile, the appellant may deposit an amount under protest which will be subject to the result of the appeal. Stay application is disposed off.
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.