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Judgment
4 paragraphs · 108 wordsBhaskar Raj Pradhan, J
The order dated 13.05.2024 reflects that the appellant was present in person and submitted that he would like to deposit the disputed amount within a period of a month and a half. Time was granted as prayed for. However, although the matter has been listed on various dates no effort has been made to deposit the said amount as prayed for by the appellant.
Today, the learned counsel for the appellant submits that he has filed an application for seeking exemption to deposit the decretal amount which is however in defect. The application is not on record.
List this matter for hearing on 03.10.2024.