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Judgment
I.A. No. 608/2023
This is an application under Section 151 of Code of Civil Procedure for impleading the applicant in Execution Application No. 22 of 2023. The application is allowed. The applicant is impleaded in the Execution Application.
Execution Application No. 22/2023
This is an application to execute order dated 17.10.2019 passed by this Tribunal in O.A. No. 622/2019.
Issue notice to the respondents, returnable within four weeks. Respondents are directed to submit their reply within six weeks by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
Applicant is directed to take necessary steps for service to the respondents by both ways and also on available email.
Applicant is directed to supply the copy of the application and relevant documents to the Respondent(s) within a week and after compliance of service, the applicant has to submit an affidavit that the notice and copy of the application have been served upon the respondent(s).
List the matter on 20.10.2023.