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Judgment
Anil Kumar Srivastava Chairperson
The matter is taken up on the second call.
I have gone through the impugned order dated 12th February, 2018. The Appellant has made a prayer for extension of time for compliance of the order dated 15th November, 2017 which related to deposition of 25% of the notice amount within thirty days and the Respondent Bank was restrained from taking any coercive steps till the next date of hearing. The Appellant without complying the order, dated 15th November, 2017, sought extension of time, which was declined by the Learned Tribunal below by passing the impugned order dated 12th February, 2018 and the matter was directed to be listed for hearing and disposal on 13th June, 2018.
It transpires from the record that the order, dated 15th November, 2017, passed by the Tribunal below was a conditional order which became infructuous by efflux of time as no restraint order was passed in favour of the Bank and the matter was listed for final hearing.
Since none appears to press the appeal even on the second call, in view of the above discussion, the appeal, being Appeal No. 214 of 2018, stands dismissed in default.
All pending I.A.s accordingly stand dismissed; being infructuous.
File be sent to Record Room.
Copy of the order be uploaded in the website of this Tribunal.