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Judgment
5 paragraphs · 108 words
Counsel appearing for the appellant submitted that they have deposited Rs. 3 Lakhs on before this Tribunal on 5-12-2022.
It is submitted by the counsel appearing for the appellant that slightly more time has been taken by this appellant in depositing the amount than what was granted by this Tribunal.
Delay in depositing Rs. 3Lakhs before this Tribunal is condoned and to that extent our order dated 29.8.2022, in this Cyber Appeal is hereby modified.
Counsel appearing for the appellant seeks time to file certified copy of the impugned order passed by the Adjudicating Officer. Time, as prayed for is granted.
This matter is, therefore, adjourned to 26.4.2023.