AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 152 wordsMs. Payal Kakra counsel is permitted to file vakalatnama on behalf of the petitioner.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case, it appears that this Tribunal had already passed earlier orders dated 2.2.2022 and 10.3.2022 whereby the petitioner has been directed to deposit Rs. 28,32,000/- before the respondent.
These orders have not yet been complied by the petitioner.
Serious view will be taken if the aforesaid amount is not paid by the petitioner to the respondent on or before 4.5.2022.
We also hereby direct Mr. Mohana Prasath s/o Mr. P. Sikkandar, who is one of the directors of the petitioner to remain personally present before this Tribunal on 6.5.2022 at 10.30 AM.
If the amount is already deposited by the petitioner with the respondent, there is no need for the aforesaid director of the petitoner to remain present before this Tribunal.