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Judgment
This appeal has been preferred against an order passed by Adjudicating Officer in case No. 21/2019. By the impugned judgment and order dated 2.1.2020 the liability of the applicant is approximately Rs. 2,92,000/- along with interest.
We, therefore, direct the appellant to deposit Rs. 3 Lakhs before the Registrar of this Tribunal. This amount shall be deposited in the form of a Demand Draft and in the name of the Registrar of this Tribunal. The Demand Draft shall be accepted by the Registrar and will be deposited in a nationalised bank in a fixed deposit initially for the period of one year.
The deposition of the said amount shall not be treated as admission of any facts by this appellant. The aforesaid amount shall be adjusted towards the final liability of the appellant, if any, at the time of final hearing of this appeal.
A copy of the fixed deposit receipt shall be supplied to the counsels for both the sides to this litigation.
Counsel for the appellant seeks time to file an affidavit of service of notice upon respondent no. 1 and 2. He is permitted to do so.
This matter is, therefore, adjourned to 2.12.2022.