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Judgment
2 paragraphs · 148 wordsHaving heard the counsels for the sides and looking to the facts and circumstances of the case, it appears that this petition has been preferred for recovery of approximately Rs. 1.55 crores. The statement of account is at Annexure P-6 to the memo of petition. Moreover, looking to the Annexure P-3 to the memo of petition which is a communication dated 24.3.2021 and also looking to the facts and circumstances of the case, we hereby direct the respondent to deposit Rs. 70 lakhs on or before 5.7.2022 by way of Bank Draft before the Registrar of this Tribunal, who shall accept the said amount and shall deposit the same in a Nationalised Bank in a Fixed Deposit initially for the period of one year. The deposition of the aforesaid amount shall not tantamount to admission of any fact by the petitioner.
This matter is, therefore, adjourned to 27.7.2022.