AO/3/2024
2025 Latest Caselaw 2216 UK

Uttarakhand High Court

AO/3/2024 on 28 February, 2025

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      28.02.2025                            AO No.03 of 2024
                                            Hon'ble Alok Mahra, J.

Mr. Amit Kapri, learned counsel for the appellant.

2. Mr. Pratul Kumar, learned counsel holding brief of Mr. Lokendra Dobhal, learned counsel for the claimants.

3. Mr. Aazmeen Sheikh, learned counsel for respondent no.6.

4. Also heard on the Stay Application (IA No.2 of 2024).

5. Having considered the submission of learned counsel for the appellant, it is directed that the effect and operation of the impugned judgment and award dated 21.07.2023 passed by M.A.C.T./ District Judge, Tehri Garhwal in MACP No.12 of 2022 shall remain stayed, provided the applicant/appellant deposits the entire decretal amount, excluding the statutory deposit, with the Tribunal concerned within a period of four weeks from today (Stay application is disposed of).

6. List this matter on 03.06.2025.

(Alok Mahra, J.) 28.02.2025 BS