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Judgment
Connect with Appeal No. 518 of 2021 and list on October 04, 2021. In the meanwhile, reply may be filed by the respondent by September 20, 2021. Rejoinder may be filed on or before the next date.
In the meanwhile, if the appellant deposits 50% of the penalty amount within three weeks from today the balance amount shall not be recovered from the appellant during the pendency of the appeal.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing.
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 Private Secretary 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.