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Judgment
All the three appeals are against a common order and are being taken up together.
Let a reply be filed by the respondent within three weeks. Rejoinder to be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on September 5, 2023.
Considering the facts and circumstances that has been brought on record, we stay the directions given in paragraph 53 (v, vi, vii and viii) insofar as it relates to the appellant.
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.