Meera Swarup, Technical Member
1. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed. Since the appeal is taken up for hearing, the urgency application is disposed of.
2. Stay Application stands disposed off as the Applicant has paid the penalty amount under protest.
3. Three weeks time is allowed to the Appellant to file reply. Rejoinder to be filed within three weeks thereafter. List on March 12, 2024.
