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Judgment
Connect with Appeal No. 440 of 2021 and list on August 30, 2021. In the meanwhile, the respondent is allowed two weeks’ time to file a reply.
Rejoinder may be filed on or before the next date.
Since similar orders have been passed in other connected appeals, the appellant is also entitled for the same relief. We direct the appellant to deposit 50% of the penalty amount on or before August 30, 2021. If the said amount is deposited, 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.