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Judgment
In this Execution Application this Tribunal has already passed previously the orders. The respondents have taken no care of this matter. No reply has been filed by the respondents in the Execution Application and therefore, previously vide order dated 22.12.2021 cost of Rs. 10,000/- was imposed for filing the affidavit disclosing their assets. This affidavit was not filed and the representative of respondent no. 1 is present before us. Mr. Sujal S/o Mr. Mahesh Kumar is present before us. Mr Sujal, s/o Mr. Mahesh Kumar submitted that today they are depositing a Demand Draft of Rs. 5 Lakhs in the name of Registrar of this Tribunal. The aforesaid amount shall be received by the Registrar of TDSAT and the same shall be deposited as a Fixed Deposit initially for the period of six months in a nationalised Bank (State Bank of India).
Counsel for the respondent namely, Mr. Shighra Kumar submitted that they will file affidavit disclosing their assets, in terms of order passed by this Tribunal dated 16.9.2021 in the Execution Application.
Hence, this matter is adjourned on 27.4.2022.
Reply may be filed on or before the next date.