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Judgment
2 paragraphs · 120 wordsCounsel appearing for the appellant submits that as per earlier orders passed by this Tribunal, the amount of Rs. 20,53,600/- which is inclusive of interest has been deposited before the Registrar of this Tribunal. As per our earlier order the said amount is to be deposited in a Nationalised Bank as a fixed deposit initially for a period of one year. The fixed deposit receipt is yet to be received by this Tribunal. The fixed deposit receipt shall be presented before this Tribunal and a copy whereof should be supplied to the counsel for the respondent as well as to the party in person who is appearing for respondent.
The Registry will enlist this appeal for hearing in due course.