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Judgment
Heard learned counsel for the appellant and learned counsel for respondent no. 1. In continuation of earlier order passed yesterday, it is recorded that learned counsel for the appellant, Ms. Sircar has taken instructions from the appellant. She submits that appellant shall deposit the decretal amount but for that she needs five weeks' time.
In the light of discussions in the order passed yesterday, the prayer for a stay of the execution proceeding bearing Execution Case No. 3 of 2021 preferred by respondent no. 1 before the Adjudicating Officer is allowed on the condition that the appellant deposits with the Registrar of TDSAT the decretal amount within five weeks from today. In case such a deposit is made, then registrar shall ensure that the amount is put in a Term Deposit Account bearing interest in the bank where the account of TDSAT situated. The deposit made along with interest thereof shall abide by the final judgement in this appeal. The prayer for interim relief made through M A No. 484 of 2021 stands disposed of. The MA is disposed of.
Let the matter be listed for hearing in due course.