1. The petitioner prays for following reliefs:
(bi) This Hon'ble Court may be pleased to permit the Petitioner to deposit Rs. 6.50 Crores with The Registrar, High Court Bombay accrued interest against the claims made by the Enforcement Department, the Respondent No. 3 and the Respondent No. 5 in C.R No. 89 of 2013 and attachment order passed by the State Government of Maharashtra under sec. 4 of the mpid act and be pleased to direct that the attachment order passed by both these Authorities may be lifted on payment of Rs. 6.50 Crores accrued interest as directed by this Hon'ble Court.
(b2) Interim and ad-interim relief in terms of prayer (b1) above be granted.
2. Admittedly, the Appellate Tribunal is not functioning now. Learned Counsel appearing for respondents 2, 3 and 4 states that appropriate instructions would be taken in respect of the constitution of the Appellate Tribunal. The plea of the petitioner in respect of grant of prayer clause (bi)(bii) would be considered thereafter.
3. Stand over to 28th April, 2016, to be listed under caption ‘fresh matters’.