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Judgment
M.T. Joshi, J
Heard both the sides. The limited prayer made in the present appeal is, that the time be extended to deposit the penalty amount under the impugned order dated January 20, 2022. The learned counsel for the appellant submitted that the appellant Company’s financial position is vicarious; still the appellant Company want to comply the impugned order and only issue would be of waiver of interest payment of which is directed by the impugned order.
Considering all the facts and circumstances of the case, the appeal is hereby allowed. Time to deposit principal amount of the penalty is hereby extended till May 31, 2022. Upon deposit of the said amount, the condition regarding payment of interest shall stand waived.
Appeal is accordingly disposed of with no order as to costs.
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.