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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Ajitkevin, learned counsel appearing for the applicant and Mr. S. Roger, learned counsel appearing for the respondents.
The present application had been filed with a prayer for exemption in filing the certified copy of the impugned order.
The learned counsel appearing for the applicant submitted that the applicant had already applied for a certified copy of the impugned order and that as soon as the certified copy is available, the same will be filed and brought on record. The learned counsel appearing for the respondents submitted that they have no objection.
In view of the submission made by the counsel appearing for the parties and on perusal of the record, this court find sufficient ground for allowing the present application.
Accordingly, the present application is allowed.
Applicant is directed to file the certified copy of the impugned order as soon as the same is available.
With the aforesaid direction, the present application is disposed of.