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Judgment
This matter is taken up through Hybrid hearing.
I.A. No.152/2024 (Application for waiver of pre-deposit)
Sh. Arvind Sharma, Advocate for the applicant stated that in compliance of previous orders passed by this Tribunal, the appellant has already deposited Rs.38.25 lakhs which is (25%) of the decretal amount of Rs. 1,52,70,550.00. The requirement of pre-deposit is complied with.
Accordingly, the application stands disposed of.
I.A. No.151/2024 (Application for condonation of delay)
The instant application is filed to condone the delay of 12 days in filing the present appeal. Sh. Arvind Sharma, Advocate for the appellant stated that the delay was caused due to the reasons as stated in the application.
After considering all facts, the delay of 12 days in filing the present appeal stands condoned. The application is allowed accordingly.
Misc. Application No.04/2025
The present application is filed for revival/restoration of the appeal which was disposed of videorder dated08.04.2024 forwant of pre-deposit. The Registry reports that the appellant made 25% pre-deposit i.e. Rs.38.25 lakhs of the decretal amount of Rs. 1,52,70,550.00.
Accordingly, the Misc. Application is allowed and the appeal is restored to its original number.
Appeal No.53/2024
Issue notice to the respondent. Ms. Usha Singh, Advocate accepts the notice on behalf of respondent. In the meantime, the counsel for the appellant is directed to supply the copy of appeal paper book along with annexed documents to the counsel for the respondent within 3 days.
List on 18.11.2026 for final hearing.