1. Learned counsel for the respondent states that they will argue without filing a reply. In view of the aforesaid, let the matter be listed on 14th
September, 2022.
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.
