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Judgment
Tarun Agarwala, Presiding Officer
For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
After hearing the learned counsel for the parties, we find that no opportunity of hearing was given to the appellant as he was in jail. This fact is admitted by the respondent. Thus, on this short ground we set aside the impugned order and remit the case back to the respondent to pass a fresh order.
In this regard the appellant shall appear before the authority on 10th August, 2023 and the matter will proceed thereafter in accordance with law. The appeal is allowed.
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.