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Judgment
Ashok Menon, Chairperson
The Appellants were directed to deposit a sum of ₹5 crores as pre-deposit by this Tribunal for entertaining the appeal as per order dated 08.11.2023. The Appellants immediately paid ₹25 lakhs on 19.10.2023 and for the balance of ₹4.75 crores directions were given to pay the said amount in two instalments. The first instalment of ₹2.50 crores was due for payment on 29.11.2023 and the second instalment of ₹2.25 crores was to be paid on 28.12.2023. The Appellants could pay only ₹1 crore towards the first instalment of ₹2.50 crores before the said date and they have filed an application as I.A. No. 801 of 2023 2160/2023 for extension of time. It is stated that the Appellants have been taking certain persons who could be prospective buyers of the property so that a good price could be fetched for the property if it was ultimately sold. Certain allegations are also raised against the Authorised Officer about which the Respondent has very serious objections.
The Ld. Counsel appearing for the Appellants submits that there was some error in preparing this application and that paragraphs nos.
5 to 14 were not intended to be incorporated in this application and have been erroneously incorporated and therefore, submits that those paragraphs may be ignored.
The Ld. Counsel appearing for the Respondent submits that a detailed reply will have to be filed on the I.A.
Today when the matter is taken up for reporting compliance. The Appellants have also filed an affidavit stating that the Appellants are willing to deposit a sum of ₹1.50 crores on or before 28.12.2023 which would be the balance payable towards the first instalment and for the payment of the second instalment of ₹2.25 crores, a further extension of three weeks is sought. The reasons stated for seeking time is that the Appellants are negotiating with certain buyers who are ready to invest and thereby generate money about which the Ld. Counsel for the Respondent has very serious objections.
After having heard both sides, I find that the Appellants have attempted to make a payment towards the amount directed to be paid and the Ld. Counsel under instructions submits that they are willing to deposit a sum of ₹2 crores towards the entire balance on or by 28. 12.2023 and the balance of ₹1.75 crores further extension of time be granted. The Appellants are, therefore granted time to 28.12.2023 to pay ₹2 crores towards pre-deposit and for the balance of ₹1.75 crores, a further time of two weeks is granted thereafter i.e. on or before 11.01.2024. It is also made clear that there shall be no further extension of time to pay the balance and the appeal would stand dismissed without any reference to this Tribunal. Paragraphs nos. 5 to 14 in the application stand withdrawn by the applicants.
List on 29.12.2023 for reporting compliance regarding payment of ₹2 crores.