AO/446/2024
2025 Latest Caselaw 1544 UK

Uttarakhand High Court

AO/446/2024 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.446 of 2024
             06.01.2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Deepak Rawat, Advocate for the appellant.

2. Mr. Nikhil Singhal, Advocate for respondent nos.1, 2 and 3.

3. Issue notice to respondent nos.4 and 5 through ordinary and registered post acknowledgment due as well as by Email and WhatsApp, if available.

4. Steps to be taken within two weeks.

5. List on 08.04.2025.

6. 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 07.08.2024 passed by M.A.C.T./4th Additional District Judge, Haridwar in M.A.C.P. No.185 of 2022 shall remain stayed provided the appellant deposits the entire awarded amount before the Tribunal concerned within three weeks from today.

The Amount, so deposited, shall not be released in favour of the respondents/claimants without permission of the Court.

(Vivek Bharti Sharma, J.) 06.01.2025 Rajni