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Judgment
6 paragraphs · 289 wordsM.A No. 265 of 2022
This application has been preferred by the respondent no. 1 seeking accommodation/ modification of payment as was mandated vide our order dated 27.4.2022 to be read with our order dated 27.5.2022 whereby a direction was given to the respondent no. 1 to deposit Rs. 10 lakhs before this Tribunal on or before 25.5.2022. This amount has not been deposited by the respondent no. 1 and therefore, the present application has been preferred seeking four week's time to deposit the same.
Having heard the counsels for both the sides and looking at the difficulties of the original respondent no. 1, we hereby modify our order dated 27.4.2022 to be read with our order dated 27.5.2022 to the effect that the original respondent no. 1 or the applicant of this MA shall deposit Rs. 5 lakhs within one week from today before the Registrar of this Tribunal by way of Bank Draft. The said amount shall be accepted by the Registrar of this Tribunal and the same shall be deposited in a Nationalised Bank in a Fixed Deposit initially for a period of 12 months.
The remaining amount of Rs. 5 lakhs shall be deposited within a period of one month from today before the Registrar of this Tribunal by way of Bank Draft. The said amount shall be accepted by the Registrar of this Tribunal and the same shall be deposited in a Nationalised Bank in a Fixed Deposit initially for a period of 12 months.
If this amount is not deposited, Mr. Harish Nagar shall remain present before this Tribunal on the next date of the hearing at 11.00 AM.
With this modification, this matter is adjourned to 26.7.2022.