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Judgment
Since both the appeals are against a common order they are being heard together. Parties are made clear that the appeal of Mr. A.T. Rajan will be made the lead case.
Since the appeal has been taken up for consideration the urgency application is disposed off. The appellants’ may apply for a certified copy of the impugned order. The exemption application will be considered on the next date.
Three weeks’ time is allowed to the respondent to file reply. Thereafter, rejoinder may be filed by the appellant within three weeks. List on 26th June, 2023.
Considering the facts and circumstances that has been brought on record we direct the appellant to deposit 50% of the penalty amount within four 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.
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.