AO/29/2021
2021 Latest Caselaw 603 UK

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                                  AO No.29 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Ashish Joshi, learned counsel for the appellant.

Since there is no delay in preferring this appeal, accordingly, the learned counsel is permitted to withdraw the delay condonation application (IA No.1 of 2021).

This appeal from order is directed against the judgment and order dated 19.10.2020 passed by the M.A.C.T., Dehradun in MAC No.241 of 2017.

Heard.

Admit.

Issue notice to the respondents. Steps be taken within a week. Also summon the LCR.

List this matter on 06.04.2021. Heard on the Stay Application (IA No.2 of 2021) After hearing the learned counsel, it is directed that on appellant's depositing 50% of the decretal amount before the concerned tribunal within one month from today, the execution of the impugned award shall remain stayed.

Stay application stands disposed of, accordingly.

(R.C. Khulbe, J.) 02.03.2021 BS