1. Adjourned on the request of the learned counsel for the appellant List on August 30, 2022. Interim order, if any, is extended till the next date of
hearing.
2. This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed
copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.
