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Judgment
3 paragraphs · 111 words
1.
Let a reply be filed by the respondent within three weeks from today. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admission and for final disposal on July 7, 2022.
2.
In the meanwhile, the penalty amount will be deposited within four weeks from today which would be subject to the result of the appeal.
3.
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.