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Judgment
Counsel appearing for the Decree Holder submitted that after the payment of principle amount, the interest is yet to be paid by the respondent who is Judgment Debtor as per the decree passed by this Tribunal in Broadcasting Petition No.347/2019.
The interest was awarded at the rate of 9% p.a. from the date of decree in this matter which is dated 12.11.2020. This interest amount up to the month of November 2022, has already been calculated and reflected at Annexure-D in an affidavit filed by the Decree Holder dated 25.4.2023. This amount of interest which is yet to paid by Judgment Debtor is at approximately Rs.55 Lakhs. This calculation has been objected by the Judgment Debtor and the Judgment Debtor has not filed any reply to the affidavit filed by the Decree Holder dated 25.4.2023.
Hence, this matter is adjourned to 6.10.2023.