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Judgment
This matter is coming up today for reporting compliance of statutory deposit.
This Tribunal, vide its order dated 26.11.2025, directed the petitioners/appellants to deposit 40% of Rs.3,18,34,325.50p. within a period of six weeks from 26.11.2025 towards pre-deposit and the said period of six weeks had expired on 07.01.2026 and the matter was posted today for reporting compliance.
3 When the matter is taken up today, it is reported by the Office as well as by the Ld. Counsel for the parties that pre-deposit, as ordered by this Tribunal on 26.11.2025 is not complied with.
Under the circumstances, this application IA 420/2025 (Waiver) is dismissed for non-compliance of statutory deposit, resulting in rejection of Appeals in AIR (SA) 194/2025 by giving effect to conditional order dated 26.11.2025.