1. Heard learned counsels for both sides in detail.  

2. Learned senior counsel for the petitioner has submitted that post order of this Tribunal dated 16.10.2026, they had two meetings for reconciliation of accounts and as per the learned counsel for the petitioner the amount approximately Rs.12.66 crore is still pending with respondent.  While the  learned counsel for the respondent has submitted that the dispute is only limited to about Rs.6.5 crore and  within this disputed amount, the respondent is willing to pay Rs.2.5 crore as interim payment  to the petitioner and have sought extension of this Tribunal's order dated 16.10.2026 by three weeks time.  

3. After hearing learned counsels for both sides, the respondent is directed to pay Rs.2.5 crore to the petitioner by 03.11.2026 and the respondent will maintain status quo as has been mentioned in paragraph-5 of the order dated 16.10.2026.

4. Accordingly, this matter is adjourned on 05.11.2026.