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Judgment
4 paragraphs · 162 wordsThis Broadcasting Petition has been preferred for the recovery of an amount of Rs. 21.55 lakhs. As nobody appeared on the behalf of the respondent in the earlier hearings in this matter. An order was passed by this Tribunal that the present matter shall be proceeded with ex parte. Subsequently, the respondent has preferred an M A No.188 of 2022 for filing the reply in the BP and not to proceed ex- parte.
As per our order dated 9.5.2022, we had directed the respondent to deposit Rs. 12 lakhs before this Tribunal. It is submitted by the counsel for the respondent that the amount as directed by this Tribunal had already been deposited before the Registrar of this Tribunal.
3.In view of these facts, M A No. 188 of 2022 is allowed and disposed of and respondent is permitted to file a reply in this BP within a period of eight weeks.
Hence, this matter is adjourned to 12.9.2022.