SHAKTI NATH Vs. ALPHA TIGER CYPRUS INVESTMENT

JUDGEMENT

(1.) The present Misc. Application No. 929 of 2020 was earlier listed before this Court on 19.05.2020, when the Appellants were permitted to deposit Rs. 26,00,00,000/- (Rupees Twenty-Six Crores only) with the Registry of this Court by 21.05.2020.

(2.) In compliance with the Order dated 19.05.2020, the Appellants deposited Rs. 26,00,00,000 (Rupees Twenty-Six Crores only) on 20.05.2020 in the Registry of this Court.

(3.) The matter has now come up for hearing with respect to prayer (iv) which reads as under: