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Judgment
Learned Counsel appearing for the Respondent/Complainant submits that since this Appeal has been filed against an interim direction, the impugned order may be set aside with direction to the State Commission to dispose of the Complaint finally at the earliest and a direction be issued to the Appellant to cooperate with the State Commission for early disposal of the matter which is already listed on 12.09.2023 for final arguments.
In view of these submissions, the Appeal is allowed; the impugned order dated 01.11.2022 is hereby set aside with direction to the State Commission to dispose of the matter within three months.
Parties are also directed to furnish written synopsises, if not already filed, not exceeding 3 to 4 pages along with pagination and case laws, if any, within four weeks from today before the State Commission.
The Appellant is also directed to cooperate and be present on the date of hearing for final hearing. In case it is not done by the Appellant, the State Commission is free to impose heavy costs upon the Appellant.
The Appeal stands disposed of in these terms.