- (1.) Counsel for petitioner has made a statement that they are going to deposit the amount of Rs.5,00,000/- as ordered on 6/1/2009. In that case, counsel has expressed that appeal be ordered to be decided within next one month.
(2.) In the circumstances, as it is stated that the matter is covered by certain decision, on deposit of Rs.5,00,000/- being made, Tribunal to make endeavour as far as possible to decide the matter within one month from the date of deposit of the aforesaid amount. By making a pre-deposit, petitioner shall not be deemed to have undertaken the liability.
(3.) The writ petition stands disposed of.;