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Judgment
4 paragraphs · 90 words
M.A. No. 48 of 2023 this application is preferred by the respondent No.2 (original complainant). This application has been preferred for fixing an early date of hearing of Cyber Appeal.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case, this application is hereby allowed and disposed of.
Registry is directed to enlist Cyber Appeal No. 16 of 2015 under the heading is for hearing on 31.07.2023.
Applicant (Original Respondent No.2) is permitted to file fresh M.A separately in separate Cyber Appeals.