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Judgment
5 paragraphs · 89 words
The Learned Counsel for the Appellants would submit that M.A. No. 44/2026 has been filed seeking refund of the pre-deposit amount lying with the Registry, DRAT, Mumbai.
He would further submit that the present matter has been disposed of. Therefore, he wants refund of the pre-deposit amount.
Not objected to by the Respondent.
Accordingly, M.A. No. 44/2026 is allowed. The Registry is directed to refund the pre-deposit amount with accrued interest, if any, to Appellant No. 1 as prayed in the application.
All pending, I.As. if any, stand dismissed.