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Judgment
4 paragraphs · 109 words
Meera Swarup, Technical Member
1.
There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. Misc. application is allowed.
2.
Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to file rejoinder. List for admission and for final disposal on May 15, 2024.
3.
Considering the facts and circumstances that have been brought on record, the effect and operation of the impugned order, as far as deposit of penalty is concerned, is stayed subject to payment of 25% of the penalty amount within four weeks from today. Stay application is disposed of.