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Judgment
5 paragraphs · 60 words
Learned Counsel for both sides are present.
2.
Conditional order dated 3.8.2026 passed in the waiver application is not complied with.
3.
Therefore, waiver application in IA No. 957 of 2026 is dismissed for non-compliance. Consequently, appeal in AIR No.1623 of 2026 is rejected.
4.
Parties are directed to bear their own costs.
5.
Pending IAs, if any, stand closed.