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Judgment
This appeal has been preferred challenging the order passed by Adjudicating Officer, Mumbai against a Review order dated 12.12.2019 and the original order dated 19.11.2018 in Complaint Number 20 of 2014. By the aforesaid order the liability of the present appellant is Rs. 10 Lakhs along with interest @ 12% p.a. from 2018 onwards.
We, therefore, direct this appellant to deposit Rs. 10 Lakhs before the Registrar of this Tribunal through Bank Draft within a period of four weeks from today. The Bank Draft shall be in the name of the Registrar of this Tribunal and the Bank Draft shall be accepted by the Registrar and will be deposited in a nationalised bank initially for the period of six months.
A copy of the fixed deposit receipt shall be supplied to the counsel for the appellant as well as counsel for the respondent.
The matter is, therefore, adjourned to 20.10.2022.