(1.) List these matters peremptorily for final disposal on 30/6/2023 and 7/7/2023 at 2.30 pm. All hearings must conclude within that time.
(2.) We permit all concerned to file by 21/6/2023 in hard and soft copy--
(3.) These are to be filed in the Registry by 21/6/2023. Soft copies may be made available to the Court Associate on a pen drive.