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Judgment
6 paragraphs · 166 wordsDespite our order dated 17.5.2022 this appellant has not deposited the amount of Rs. 10 Lakhs before the Registrar of this Tribunal. This amount was ordered to be deposited on or before 8.7.2022. This being a first appeal type of Cyber Appeal, this Tribunal had passed an order for deposition of an amount by the appellant before the Registrar of this Tribunal.
This amount has not been deposited by the appellant nor this appellant has preferred any application for getting extension of the time to deposit the aforesaid amount.
It further appears from our order dated 23.9.2022 that this appellant has orally prayed for extension of time without preferring any application.
Upon oral request by the appellant time limit for deposition was extended by eight weeks from 23.9.2022
Even during the extended period the amount of Rs. 10 lakhs has not been deposited by this appellant before the Registrar of this Tribunal. Hence, this Cyber Appeal is hereby dismissed.
Pending application(s), if any, also stands dismissed.