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Judgment
Ashok Menon, Chairperson
Heard learned counsel for Appellant and the Respondent on the application filed for a waiver of pre-deposit u/s 18 (1) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the SARFAESI Act).
It is submitted that the total amount that is due is more than Rs.7 Crores and going through the contentions raised in the Appeal, I find that there is a prima facie arguable case available to the Appellants and, therefore, it is fair that he be given an opportunity to continue with the Appeal. I, therefore, direct the Appellant to deposit a sum of Rs.3 Crores as a pre-deposit in two equal installments.
The first installment of Rs.1.50 Crores shall be deposited on or before 07.06.2022 and the second installment of Rs.1.50 Crores shall be deposited on or before 28.06.2022.
Status-quo as on today shall be maintained for a period of two weeks from today.
On payment of first installment within the stipulated time, there shall be a stay of further proceedings. In case of default in any of the above referred deposits, the Appeal stands dismissed automatically.
The above amount shall be deposited in the form of a Demand Draft with the Registrar of this Tribunal.
As and when the said amounts are deposited, it shall be invested in term deposits in the name of Registrar, DRAT, Mumbai, with any nationalized bank, initially for a period of 13 months and thereafter it will be renewed periodically.
Post on 08.06.2022 for reporting compliance with regard to payment of the first installment.