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M.A No. 128 of 2022
Counsel appearing for the respondent no. 1 submits that this application has been preferred by the original respondent no.1 for recall of the order of the Tribunal dated 6.8.2019 for the respondent no. 1 only.
This application was in fact allowed partly vide our order dated 21.4.2022 so far as respondent no. 1 is concerned.
The rest part of the order dated 6.8.2019 so far as other respondents are concerned, shall remain as it is.
This Cyber Appeal will be heard along with Cyber Appeal no. 6 of 2014, Cyber Appeal No. 32 of 2019 and Cyber Appeal 7 of 2020, on 16.2.2023.