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Judgment
Let a reply be filed by the respondent within three weeks. Rejoinder may be filed within three weeks thereafter.
The matter would be listed for admission and for final disposal on 11th August, 2023.
Considering the aforesaid circumstance that has been brought on record coupled with the fact that the appellant has already undergone the suspension, we direct that the effect and operation of the impugned order shall remain stayed provided that the appellant deposits a sum of Rs.20 lakhs within three weeks from today. If the said amount is deposited the balance amount shall not be recovered during the pendency of the appeal. The stay application is disposed of.
The exemption application is allowed.
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.