As per decree passed by the Fora below, the Petitioner-Judgment Debtor was required to pay a sum of Rs.1,02,500/-. At the time of admitting the revision petition, impugned order of the State Commission was stayed subject to deposit of 50% of the awarded amount with this Commission. As per direction of this Commission, sum of Rs.15000/- was disbursed to each of the Complainants out of the deposited amount. Later on, Petitioner paid Rs.18750/- to each of the Complainants vide two separate cheque nos. 498547 and 498548 both dated 10.02.2011. In the execution proceedings, Petitioner paid the balance amount of Rs.17500/- to each of the Complainants vide cheque nos. 160526 and 160528 both dated 15.07.2013, which was duly acknowledged by the Complainants. Since the total decreetal amount has been paid to the Complainants, Petitioner has filed IA No.266 of 2013 seeking withdrawal lying deposited with this Commission. -1- IA is allowed. Office is directed to release the deposited amount to the Appellant alongwith accrued interest. ......................J ASHOK BHAN PRESIDENT ...................... VINEETA RAI MEMBER