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Judgment
Counsel appearing for the Petitioner submitted that B.P. No. 368 of 2017 has been partially decided by this Tribunal vide its judgement and order dated 3.9.2019 whereby this Hon’ble Tribunal has passed an order that respondent has to pay Rs. 3,98,57,826/-. From 2019 onwards this amount has not been paid by respondent and, therefore, this Execution Application has been preferred.
It is further submitted by counsel appearing for the petitioner that despite several orders passed by this Tribunal, the respondent has deliberately not paid the amount for which detailed order has been passed by this Tribunal as stated hereinabove.
It is, therefore, submitted by the counsel for the petitioner that let Bailable warrants upon Mr. Manoj Dash and another Director - Ms. Lipi Dash be issued whose details are as under: -
S.No.
Heading
Particulars
Name of Police Station
Shaheed Nagar Police Station
1.
Address of P.S. along with Phone Number
7RWQ+CCG, Maharaj Hall, Bani Vihar, near Utkal University, Bhubaneswar, Odisha 751013
Ph. No. - 0674 254 1064
2.
Name and Designation of Officer in charge of P.S.
Name: Sh. Himanshu Bhushan
3.
Contact details of Officer in charge of P.S.
Phone No. - 8280338322
4.
Address of Individual upon whom the notice is to be served
Mr. Manoj Dash
Ms. Lipi Dash
Address: At-301, Royal Heights Apartment, Jaydev Vihar, Bhubaneshwar, District-Khurda, Odisha.
We, therefore, issue Bailable Warrant upon Mr. Manoj Dash, and Ms. Lipi Dash, Directors in sum of Rs. 5 lakhs each.
At this stage, the counsel appearing for the respondent submits that within a week’s time, the respondent will deposit Rs.3,98,57,826/- before the Registrar of this Tribunal by way of Demand Draft in the favour of “Registrar TDSAT” within a period of one week from today. The Demand Draft shall be accepted by the Registrar and will be deposited in a Nationalised Bank in a fixed deposit initially for the period of one year.
A copy of the fixed deposit receipt shall be supplied to the counsels for both the sides to this litigation.
We accept this submission of counsel for the respondent that if the amount is not deposited within a week’s time, the Registry of this Tribunal will send the papers to the concerned Police Station for issuance of Bailable Warrant.
We hereby direct Mr. Manoj Dash to remain personally present before this Tribunal at 11 a.m. on the next date of hearing i.e. 16.12.2022.
This matter is, therefore, adjourned to 16.12.2022.
Order 'Dasti'