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Judgment
3 paragraphs · 100 words1.
Counsel appearing for the appellant submitted that they are seeking two weeks' time to deposit the amount as per our order dated 8.7.2022. Counsel for the respondent submitted that the impugned order has already been passed on 12.6.2020 and they have not yet paid the amount of Rs. 15 lakhs.
2.
Hence, this matter is adjourned to 12.9.2022.
3.
If the amount is deposited by way of bank draft, the same shall be accepted by the Registrar of this Tribunal, who will deposit the same in a nationalised bank as a fixed deposit for a period of six months.