Branch Manager, The New India ... vs Smt. Chandrama Rathiya
2023 Latest Caselaw 559 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                       Miscellaneous Appeal (C) No.1390 of 2022
                                   Branch Manager
                                       Versus
                           Smt. Chandrama Rathiya and ors.




27/01/2023        Mr. Pankaj Agrawal, Advocate for the Appellant.

                  Notice issued to Respondents No.1 to 3 received unserved with a

report that incorrect address has been provided.

Service report of notice issued to Respondent No.4 is still awaited.

None present for Respondent No.5 though notice served.

Learned Counsel appearing for the Appellant is directed to pay fresh process fee within two weeks from today for issuance of fresh notice to Respondents No.1 to 3.

Learned Counsel appearing for the Appellant submits that after filing of the appeal, IA No.1/2022 for grant of stay has already been pending since 08.12.2022, therefore, it is prayed by him that the application may be decided.

Issue notice to the Respondents on IA No.1/2022 as well.

Meanwhile, purely as an interim measure, it is directed that on deposition of 70% of the awarded amount before the Tribunal within 45 days from today, the remaining 30% shall remain stayed till further orders.

It is further directed that after deposition of the amount, it shall be disbursed to the Claimants as per the terms and conditions of the award and the impugned judgment.

Sd/-

(Arvind Singh Chandel) Judge Shubham