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Judgment
All these three appeals arise from a common order and are being taken up together.
There is a delay of 62 days in the filing of the appeals. For the reasons stated in the applications, the delay is condoned. The applications are allowed.
Three weeks' time is allowed to the respondent to file a reply.
Three weeks thereafter to the appellants to file rejoinder. The matter would be listed for admission and for final disposal on December 7, 2021.
In the event, the appellants deposit 50% of the penalty amount within three weeks from today, the balance amount shall not be recovered during the pendency of the appeal.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.