AO/27/2021
2021 Latest Caselaw 633 UK

                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.27 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Rakesh Thapliyal, learned senior counsel for the appellants.

Mr. H.M. Bhatia, learned counsel for the respondent.

This appeal is preferred against the judgment dated 03.07.2019 passed by the MACT, Rishikesh in MACT Case No.165 of 2017, Sunil Sareen v. U.K. Jal Sansthan and others.

Since the appeal is time barred, thus, delay condonation application (IA 2/21) has been moved by the appellants to condone the delay.

Mr. Bhatia, learned counsel for the respondent, seeks time to file objection to the delay condonation application.

List this matter on 9.3.2021 after fresh cases. By then, the respondent may file his objection to the delay condonation application.

In the meantime, the appellant-Jal Sansthan will deposit the remaining amount, pursuant to the impugned award, before the concerned Tribunal.

(R.C. Khulbe, J.) 03.03.2021 Rdang