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Judgment
Counsel Mr. Bharat Garg, appears on behalf of the respondent and is seeking time to file valakatnama after obtaining NOC from the earlier counsel for the respondent.
Having heard the counsel for the petitioner and looking to our orders passed in this BP earlier we had already passed an order dated 24.5.2022, whereby respondent was directed to deposit Rs. 8,86,000/- before the Registrar of this Tribunal within period of 4 weeks from 24.5.2022. This order has not yet been complied with till today.
Time is granted to the respondent to deposit the aforesaid amount on or before 31.1.2023 before the Registrar TDSAT, with a cost of Rs. 10,000/- to be deposited by this respondent payable to TDSAT employees Welfare Society. The cost shall be deposited by way of Bank Draft within period of four weeks from today.
The matter is adjourned to 17.2.2023.