AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 100 words
1.
Let a reply be filed by the respondent within three weeks. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admission and for final disposal on June 30, 2022.
2.
In the meanwhile, the appellant may deposit the penalty amount within six weeks from today.
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.