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Judgment
3 paragraphs · 112 words
1.
Connect with Appeal No. 1 of 2023 and list on August 8, 2023. Reply, if any, may be filed by then by the respondent.
2.
In view of the fact that interim order have been granted in the connected appeal, the appellant is also entitled for the similar relief. Consequently, we stay the effect and operation of the impugned order till further orders.
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.