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Judgment
ORDER
Learned counsel for the petitioner and the learned counsel for the respondent-Bank are present.
This matter is coming up today for reporting compliance of statutory deposit.
This Tribunal, vide its order dated 13.05.2026, directed the appellant to make pre-deposit of 25% of Rs. 714,39,31,344/-within a period of four weeks from 13.05.2026 and the said period of four weeks had expired on 10.06.2026 and the matter was posted to 12.06.2026 for reporting compliance.
When the matter is taken up today, it is reported by the Office and the learned counsel for the parties that pre-deposit, as ordered by this Tribunal on 13.05.2026, is not complied with.
Under the said circumstances, this appeal is dismissed for non-compliance of the order passed on 13.05.2026 to make pre-deposit. Parties shall bear their own costs. Pending IAs, if any, shall stand closed.