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Judgment
3 paragraphs · 138 wordsIn these matters we had appointed an Auditor vide our order dated 19.5.2023 who has given a report on 17.8.2023. As the Auditor was appointed by this Tribunal for compliance of the orders passed by this Tribunal by the respondent, now the auditor has raised the bill of Rs.8,40,000/- out of which Rs. 6,00,000/- has already been paid. Rs.3,00,000/- has been paid by the petitioner and Rs.3,00,000/- has been paid by the respondent.
Now, the outstanding amount is at Rs.2,40,000/- to be paid to the Auditor. This amount shall be deposited by the respondent before the Registrar of this Tribunal on or before the next date of hearing.
Counsel for the respondent is seeking time as the arguing counsel on behalf of the respondent is not available. Hence, both these matters are adjourned to 17.10.2023.