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Judgment
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.
Let a reply be filed by the respondent within three weeks from today. Rejoinder may be filed within three weeks thereafter.
The matter would be listed for admission and for final disposal on September 11, 2023.
Since the appellant has deposited the penalty amount under protest, the stay application has become infructuous and is disposed of accordingly.
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.