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Judgment
5 paragraphs · 120 words1.Counsel appearing for the petitioner submitted that despite the order passed by this Tribunal dated 27.4.2022, the Respondent has not deposited Rs. 10 lakhs before the Registrar of this Tribunal.
2.Counsel appearing for the respondent is seeking time. Counsel for the respondent further submitted that they have not deposited Rs. 10 lakhs nor Ms. Lata is present before this Tribunal.
3.In view of this submission and our order dated 27.4.2022, the respondent has not complied with the said order nor Ms. Lata is present before this Tribunal.
4.With a view to give one more chance to the respondent and to Ms. Lata, we extend the time to deposit Rs. 10 lakhs up to 30.5.2022.
5.This matter is adjourned to 31.5.2022.