1. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application
is allowed.
2. The ground urged by the appellant is that a copy of the investigation report or the relevant paragraphs has not been provided to the appellant.
Further, the show cause notice was issued after 5 years and there is an inordinate delay in the filing of the appeal. In addition to the aforesaid, the
hearing of the matter took place on 4th November, 2020 and the order was delivered after 18 months and lastly finding of fraud is based on
preponderance of probability.
3. Let a reply be filed by the respondent within two weeks. List on 5th August, 2022.
4. 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.
