Meera Swarup, Technical Member
1. Two weeks additional time is given to the appellant in Appeal No. 701 of 2023 to file rejoinder. No further time will be granted to the appellant to file rejoinder.
2. Appellant in Appeal No. 883 of 2023 states that he does not wish to file rejoinder.
3. Interim order, if any, to continue till the next date of listing. List on May 22, 2024.