Citation : 2025 Latest Caselaw 47 Tel
Judgement Date : 1 May, 2025
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
MACMA.NO. 861 OF 2015
Mr.A.Ramakrishna Reddy, learned counsel appearing for the appellant.
JUDGMENT:
(Per Hon'ble Justice Moushumi Bhattacharya)
No one appears for the respondents.
2. The matter had been kept today for the appellant's counsel to file a
Calculation Memo with regard to the balance amount payable by the
appellant to the respondents.
3. We have considered the Calculation Memo handed up by counsel,
which shows that the appellant paid 50% of the awarded amount i.e.,
Rs.19,57,170.40 on 14.09.2015. This amount was inclusive of interest
and costs. The memo also states that the appellant has deposited the
balance amount of Rs.28,05,922/- on 22.04.2025 pursuant to the
direction given by the Court on 29.04.2025. The amount of
Rs.28,05,922/- was deposited after deducting TDS. The Calculation
Memo also shows the manner in which TDS was deducted.
4. Considering the Calculation made, we are of the view that the
amount shown to have been deposited by the appellant in favour of the
respondent Nos.1 to 5 of Rs.28,05,922/- cannot be disputed any further.
5. The prayer of the appellant for withdrawing the Appeal is allowed.
6. The respondent Nos.1 to 5 shall be at liberty of withdrawing this
amount as was apportioned by the Tribunal.
7. MACMA.No.861 of 2015 is dismissed as withdrawn.
All connected applications are disposed of. Interim orders, if any,
shall stand vacated. There shall be no order as to costs.
__________________________________ MOUSHUMI BHATTACHARYA, J
______________________________ B.R.MADHUSUDHAN RAO, J Date: 01.05.2025 Dua THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA AND THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
MACMA.NO. 861 OF 2015
01.05.2025
Dua
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