AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 138 wordsThis appeal has been preferred against an order passed by the Authority under the I.T. Act, 2000 which is dated 26.11.2014 (Annexure-A) whereby the learned Authority has directed this appellant to pay approx. Rs. 8 lakhs with 12% compound interest calculated monthly to the complainant who is respondent no. 1.
Counsel for the appellant is absent.
Appellant shall deposit Rs. 12 lakhs before the Registrar of this Tribunal on or before 8.7.2022 by way of Bank Draft. The Registrar of this Tribunal shall accept the aforesaid amount and deposit the same in a Nationalized Bank in a fixed deposit initially for the period of one year.
This matter shall be listed under the head "for hearing" on 15.7.2022.
Copy of this order shall be served by respondent no. 1 upon appellant through Dasti as well as by email.