1. Heard learned counsel for the respondent/applicant and learned counsel for the petitioner/non-applicant in respect of M.A. no. 120 of 2021. Respondent has filed this M.A. seeking an order by way of clarification that since it has not withdrawn the money deposited by the applicant with the High Court of Delhi it need not file any bank guarantee required for withdrawal of the said money. Learned counsel for the appellant on instructions submits that the money has not been withdrawn yet. In that view of the matter, the M.A. is allowed and disposed of. The respondent/applicant need not file any bank guarantee unless it decides to withdraw the money deposited with the High Court. In that event it shall inform this Tribunal and furnish the Bank Guarantee as ordered earlier.
2. Let the matter be listed for hearing at an early date preferably in the month of July, 2022 along with other connected appeals.