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Judgment
Case taken up. Learned Counsel for both side are present.
Learned Counsel for Appellant mentioned that decretal amount, along with interest had already been deposited. Stay order is there. Some compilation of judgement is to be filed and produced before this Appellate Tribunal, for apprising about the lack of jurisdiction with Adjudicatory Authority in adjudication of matter under hand.
This has been opposed by Learned Counsel of Respondent with this contention that on this ground itself, time was taken and decretal amount deposited, is not in the hand of Respondent.
List the matter on 12.07.2024 "for argument in this Cyber Appeal". Judgements, to be complied, is to be filed, after exchange to other side, in between.