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Judgment
4 paragraphs · 113 words
1.
Both the appeals are against a common order and are being taken up together.
2.
Connect with Appeal no. 819 of 2023 and list on January 5, 2024.
3.
In the meanwhile, respondent may file a reply within three weeks from today. Rejoinder to be filed on or before the next date.
4.
Since it is alleged that the appellant has not traded and is alleged to have received the unlawful gains, we direct that the appellant shall deposit 50% of the amount as per the impugned order within four weeks from today. If the said amount is deposited, the balance amount shall not be recovered during the pendency of the appeal.