AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 122 wordsCounsel appearing for the appellant is seeking time. Looking to the facts and circumstances of the case and the order passed by the Adjudicating Officer in Case No. 30 of 2014 vide order dated 12.6.2014, which is at Annexure A to the memo of this Appeal, this appellant is hereby directed to deposit Rs. 2 lakhs before the Registrar of this Tribunal by way of Bank Draft and the said amount shall be accepted by the Registrar of this Tribunal and will deposit the same in a Nationalised Bank as Fixed Deposit initially for a period of six months. This amount shall be deposited by the appellant within a period of three weeks from today.
This matter is, therefore, adjourned to 11.7.2022.