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Judgment
Connect with appeal no.92 of 2021 and list on 28th June, 2021. In the meanwhile, the respondent will file reply within three weeks. Two weeks
thereafter to the appellant to file rejoinder.
In the meanwhile, if the appellant deposits fifty percent of the penalty amount within three weeks from today the balance amount shall not be
recovered during the pendency of the appeal.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing or through physical hearing.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the registry. In these circumstances, 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. Parties will act on production of a digitally signed
copy sent by fax and/or email.