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Judgment
Counsel appearing for the petitioner submitted that petitioner is an MSO and respondent is LCO. The STBs which are 224 in number, have been supplied by the petitioner to the respondent and they are not returning to the petitioner. It is also submitted by counsel for the petitioner that cost of one STB is approximately Rs. 1250/- and, therefore, it is submitted by the counsel for the petitioner that either the aforesaid STBs may be returned by the respondent or the amount for the aforesaid STBs may be paid to the petitioner immediately because it is not the property of the respondent.
Despite the notice issued by this Tribunal and the same has been served upon the respondent on 28.12.2021, no reply has been filed by the respondent. Therefore, we hereby direct the respondent to deposit Rs. 3 Lakhs before the Registry of this Tribunal within a period of one week from today. The aforesaid amount shall be accepted by the Registry and will be deposited in a Nationalised Bank initially in a Fixed Deposit (F.D.) for six months.
This matter is adjourned to 22.4.2022.