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Judgment
4 paragraphs · 125 words
1.
Delay in filing the reply is condoned. The application is allowed. Reply is taken on record.
2.
Rejoinder has now been filed. Let the matter be listed for admission and for final disposal on June 28, 2023.
3.
In the meanwhile, the appellant may deposit the penalty amount pursuant to the impugned order which will be subject to the result of the appeal. If the amount is deposited, the account would be defreezed within 48 hours.
4.
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.