Manorama Kumari, Member - (1.) Learned FCA Mr. Kiran Shah present for Applicant. Learned Advocate Mr. Moiz Rafique present for Respondent in IA 250/2017.
(2.) The instant IA 250/2017 is infructuous in view of the deposit of the amount by the Respondent in the Tribunal by way of demand drafts. Hence IA 250/2017 is disposed of accordingly.;