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Judgment
Shiv Narayan Dhingra, J.—Ms. Nina G. Bhasin, Advocate appearing on behalf of Indian Bank Association submits that a meeting of the Association of which all Public Sector Banks and some private banks are members was called and the members had decided to extend the same facility in respect of claimants as was being extended by UCO Bank and State Bank of India in Delhi and they shall appoint their Nodal Officers similarly. She has placed on record copy of circulars dated 11th March, 2010 and 27th March, 2010. As and when the banks inform this Court and to the Tribunal about Nodal Officers and their phone numbers, the court shall be passing order for deposit of awarded amount in all banks, who agreed to the proposal.
Counsel for claimants seeks time to move an appropriate application on behalf of claimants as to how the claimants propose to invest the amount. The awarded amount is already lying in the UCO Bank. As and when the application is made, the court shall pass an order.
The appeal stands disposed of.
A copy of this order be given dasti to counsel for forwarding it to Indian Bank Association.