AO/492/2024
2025 Latest Caselaw 1543 UK

Uttarakhand High Court

AO/492/2024 on 6 January, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

             Office Notes, reports,
             orders or proceedings or
SL.
      Date   directions          and                 COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
             Signatures
                                        AO No.492 of 2024
             06.01.2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. D.C.S. Rawat, Advocate for the appellant.

2. Issue notice to respondents through ordinary and registered post acknowledgment due as well as by Email and WhatsApp, if available.

3. Steps to be taken within two weeks.

4. List on 16.04.2025.

5. Also heard on the Stay Application IA No.1/2024.

6. Having considered the submissions of learned counsel for the appellant, as an interim measure, it is directed that till the next date of listing the effect and operation of the impugned Judgment and Award dated 07.10.2024 passed by M.A.C.T./District Judge, Bageshwar in M.A.C.P. No.02 of 2024 shall remain stayed provided the appellant deposits the entire awarded amount before the Tribunal concerned within four weeks from today.

(Vivek Bharti Sharma, J.) 06.01.2025 Rajni