OBELIX HOSPITALITY PVT. LTD. Vs. DIGAMBAR M. MESHRAM

JUDGEMENT

(1.) Initially, the instant Appeal was dismissed for want of prosecution vide order dtd. 16/7/2019 because the Interim Order dtd. 29/4/2019 has not been complied by the Appellants. The Order dtd. 29/4/2019 is reproduced as below:

(2.) This Appeal was restored vide Order dtd. 27/2/2020 on M.A. No.416/2019. The Order is reproduced as below:

(3.) Learned Counsel for the Respondents brought our attention that though the Appeal was restored, the Appellants have neither paid Rs.10,000.00 to the Complainants/Respondents nor deposited the 50% amount as awarded by the State Commission. Almost two years are elapsed, the Appellants have no intention to deposit the amount.