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Judgment
Counsel for the Applicant and the Non-Applicant are present.
Heard the learned Counsel for both the parties.
Learned Counsel for the Applicant/OP submitted that the Applicant/OP is willing to deposit the decretal amount in compliance with the order dated 22.06.2026.
Learned Counsel for the Non-Applicant/Complainants submitted that an Appeal has been filed before the Hon'ble Supreme Court against the order dated 22.06.2026 and, therefore, the Applicant/OP may not be permitted to deposit the decretal amount.
Considering the submissions made by the learned Counsel for the parties and upon perusal of the order dated 22.06.2026, we find that the said order directs that, in the event the amount is not deposited within 45 days, the same shall carry interest @ 12% instead of 9%.
Accordingly, let the amount payable in terms of the order dated 22.06.2026 be deposited by the Applicant/OP before this Commission. The amount so deposited shall be kept in a Fixed Deposit with a nationalized bank, subject to further orders of this Commission.
M.A. No. 331 of 2026 stands disposed of accordingly.