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Judgment
5 paragraphs · 179 wordsM.A. No. 31 of 2020
The respondent is challenging the order passed by the Adjudicating Officer (A.O.) in case no. 17 of 2014 as well as in a Review Application in the aforesaid case. By the impugned order the liability of the respondent is to make a payment of 7 lakhs to the original complainant who is the respondent no. 1 in the present appeal.
We, therefore, direct this appellant to deposit Rs. 7 lakhs before the Registrar of this Tribunal. The amount shall be tendered by the way of Bank Draft in the name of the Registrar of this Tribunal within period of 2 weeks from today. The Registrar shall accept the aforesaid amount and shall deposit the same in a nationalized bank in a fixed deposit initially for the period of 6 months. A photo copy of the Fixed Deposit receipt shall be supplied to the counsel for appellant as well as to all the counsels of all the respondents in this appeal.
This matter is, therefore, adjourned to 9.11.2022.
M.A. 31 of 2020 is disposed of.