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Judgment
3 paragraphs · 75 words
This M.A. has been filed by the applicants (respondents in O.A.) seeking further three months’ time for compliance of order of this Tribunal dated 13.07.2023 passed in O.A.200/692/2013.
2.
In view of the averments made in para 2 & 3 of this Miscellaneous Application, three months’ time is granted from the date of institution of this M.A., for compliance of our order dated 13.07.2023 passed in O.A.200/692/2013.
3.
Accordingly, this Miscellaneous Application is disposed of.