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Judgment
11 paragraphs · 197 wordsWe have heard the learned counsel for the parties. Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three
weeks thereafter. Matter would be listed for admission and for final hearing on 15th March, 2022.
In the meanwhile, the debarment of the appellants shall remain stayed provided they deposit fifty percent of the penalty amount within three weeks
from today.
The stay application is disposed of accordingly.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.