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Judgment
The appeal is taken up for admission. The urgency application is accordingly disposed of.
For the reasons stated in the application, the delay is condoned. The application is allowed.
Having heard the learned counsel for the parties, we direct the respondent to file a reply within three weeks from today. Three weeks thereafter to the appellant to file rejoinder. The matter would be listed for admission and for final disposal on July 19, 2022.
In the meanwhile, the appellant may deposit a penalty amount within four weeks from today which would be subject to the result of the appeal. The stay application is accordingly disposed of.
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.