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Judgment
We have heard the matter through video conference. The respondent is allowed four weeks time to file a reply from today. Three weeks thereafter
to the appellant to file a rejoinder. The matter would be listed for admission and for final disposal on October 5, 2020. The respondent will indicate the
connection of Noticee No. 2 and 9 with Noticee No. 3, 4 and 5 in the reply.
We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present
appeal would heard through video conference or through physical hearing depending on the prevailing situation.
In the meanwhile, if the appellant deposits 50% of the amount of the penalty within four weeks from today the balance amount shall not be
recovered during the pendency of the appeal. The amount so deposited shall be kept in an interest bearing account by the respondent and would be
subject to the result of the appeal. Both Misc. Applications for urgency and interim relief are disposed of.
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 Presiding Officer 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.