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Judgment
3 paragraphs · 111 words
Counsel appearing for the petitioner has argued out the case at length and submitted that the petitioner has supplied 591 Set Top Boxes(STBs) to the respondent. It is further submitted by the counsel for the petitioner that neither STBs have been returned nor amount in lieu thereof has been paid to the petitioner and, hence, let the respondent be ordered to deposit Rs. 8.86 lakhs before the Registrar of this Tribunal within a period of four weeks from today.
As nobody appears for the respondent, with a view to give one more chance to the respondent, this matter is adjourned to 29.7.2022.
Meanwhile, rejoinder affidavit may be filed by the petitioner.