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Judgment
3 paragraphs · 116 words
1.
MA/205/2026 has been filed seeking withdrawal of the statutory amount deposited by the appellant in FA/2394/2017 which was disposed of as per this Commission's order dated 23.01.2018. The MA has been filed in pursuance of the letter issued by the Registry of this Commission dated 17.04.2026.
2.
MA is allowed. Registry may release the statutory amount along with accrued interest, if any.
3.
Counsel for the applicant made a request that the money may be released in the name of the company with the changed name, details of which are given at page 39. The newly incorporated name is EMAAR India Limited. The request is allowed. Registry may do the needful. MA stands disposed of.