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Judgment
THE APPELLATE TRIBUNAL:
Heard the Learned Counsel for the parties and perused the record.
First prayer of the Appellant is that the pre deposit amount, made by the Appellant at the time of filing of the appeal, be returned to the Appellant.
Since appeal has already been disposed of on 25.3.2026, amount of pre deposit should be returned to the Appellant by the Registry in accordance with law.
Learned Counsel for Appellant further submits that Appellant is ready to deposit the amount in compliance of the order dated 25.3.2026 passed in the appeal but the Bank is not accepting the same.
Learned Counsel for Respondent Bank, on instruction, opposes the prayer and submits that judgment in Appeal No. 56 of 2018 and Appeal No. 84 of 2015 is under challenge before the Hon'ble High Court in a Revision Petition hence the Bank is not able to accept the amount as offered by the Appellant.
However, since Appellant himself is pressing for depositing the amount as per the order under appeal and there is no stay order by the Hon'ble High Court, Appellant would be at liberty to deposit the amount at its own risk with the Registry of this Tribunal.
Application stands disposed of.
File be consigned to Record room.
Copy of the Judgment/Final Order be uploaded in the Tribunal's Website.
Order pronounced in open Court.