AO/69/2021
2021 Latest Caselaw 1385 UK

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                                  AO No. 69 of 2021

                                  Hon'ble N.S.Dhanik, J.

Mr. I.P.Kohli, learned counsel for the appellant.

Instant Appeal from Order is being preferred against the judgment and award dated 15.02.2021, passed by the rd MACT/3 Additional District Judge, Dehradun, in MAC No. 20 of 2019, Mohd. Iqbal vs. Tansif Ahmad and others.

Issue notice against the respondents.

Steps be taken within a week. List after the notices are served upon the respondents.

After considering the submissions of learned counsel for the appellants, it is directed that, till the next date of listing, effect and operation of the impugned award dated 15.02.2021, passed by MACT/3rd Additional District Judge, Dehradun, in MAC No. 20 of 2019, shall remain stayed, provided the appellant deposits 50 % of the awarded amount, before the Tribunal concerned within a period of four weeks from today, which shall be kept in the form of FDR of a nationalized Bank.

Stay application (IA No. 1 of 2021) stands disposed of.

(N.S.Dhanik, J.) 07.04.2021

Kaushal