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Judgment
ORDER
This matter is coming up today for reporting compliance of statutory deposit.
This Tribunal, vide its order dated 05.03.2026, directed the petitioners/appellants to make pre-deposit of 25% of Rs.31,42,88,453.04p. in two equal instalments (i.e. on or before 19.03.2026 and 02.04.2026 respectively) and the said period had expired on 02.04.2026 and the matter was posted to 06.04.2026 for reporting compliance.
When the matter is taken up today, it is reported by the Office and the learned counsel for the first respondent that pre-deposit, as ordered by this Tribunal on 05.03.2026 is not complied with.
Under the said circumstances, this application in IA 225/2026 (Waiver) is dismissed for non compliance of statutory deposit, resulting in rejection of Appeal in AIR (SA) 19/2026, by giving effect to the conditional order dated 05.03.2026. Parties shall bear their own costs. Pending IAs, if any, shall stand closed.