Meera Swarup, Technical Member
1. All these appeals are taken up together.
2. Three weeks time is allowed to the respondent to file a reply. Three weeks thereafter for filing a rejoinder. List on June 24, 2024.
3. In the meanwhile, the appellants are directed to deposit 100% of the penalty amount within four weeks from today. The said amount shall be kept in
an interest bearing account. If such an amount is deposited, no further coercive action will be taken by the respondent.
