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AO/259/2021
2021 Latest Caselaw 5118 UK

Citation : 2021 Latest Caselaw 5118 UK
Judgement Date : 14 December, 2021

Uttarakhand High Court
AO/259/2021 on 14 December, 2021
                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                         COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  AO No. 259 of 2021
                                  Shri Sanjaya Kumar Mishra, J.

Shri V.K. Kohli, learned Sr. Advocate assisted by Shri I.P. Kohli, Advocate for the appellant.

Heard learned counsel for the appellant. Issue notice to the respondents returnable within six weeks.

Steps be taken within a week. List on 29.03.2022.

Appellant shall deposit the entire awarded amount before the Tribunal concerned adjusting the statutory amount deposited by the appellant before this Court within four weeks from today.

If the aforesaid amount is deposited, effect and operation of the impugned judgment and award dated 07.10.2021 passed by the MACT, Nainital in MACP No. 13 of 2020 shall remain stayed.

I.A. No. 1 of 2021 stands disposed of accordingly.

(S.K. Mishra, J.) 14.12.2021 SKS

 
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