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Judgment
We have heard counsel for the appellant and counsel for the respondents and looking to the facts and circumstances of the case, it appears that by impugned order dated 22.4.2019 the liability of this appellant is of Rs.12 Lakhs. More so, looking to the Provision of order 41, Rule 1(3) of Code of Civil Procedure of 1908 also this amount is required to be deposited by this appellant.
We, therefore, direct this appellant to deposit the aforesaid amount before the Registrar of this Tribunal by way of Demand Draft in favour of “Registrar TDSAT” within a period of eight weeks from today.
The aforesaid amount shall be accepted by the Registrar of this Tribunal and deposit the same in a Nationalized Bank in Fixed Deposit initially, for a period of one year. Photocopy of the Fixed Deposit Receipt shall be supplied to the counsel for the petitioner as well as to the counsels for the respondents.
Deposition of the aforesaid amount shall not betreated as admission of any facts by this appellant.
The aforesaid amount deposited by this appellant shall be adjusted towards the final liability, if any, of this appellant. The final liability will be decided at the time of final hearing of this Cyber Appeal.
This matter is, therefore, adjourned to 20.12.2023.