Himachal Pradesh High Court
Nic Ltd. vs . Laxmi Devi & Ors. on 18 November, 2024
Author: Sushil Kukreja
Bench: Sushil Kukreja
NIC Ltd. Vs. Laxmi Devi & Ors.
FAO No. 325/2024 18.11.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
FAO No. 325/2024 Let notice be issued to the respondents returnable within six weeks, on taking steps within three days.
As prayed for, list on 01.01.2025. CMP No. 21034/2024 Heard. The execution of impugned award dated 02.08.2024, passed by learned MACT (I), Kangra at Dharamshala, H.P., in M.A.C. Petition No. 02-K/II/2020, titled Laxmi Devi & Ors. Vs. Rakesh Kumar & Ors., shall remain stayed, during the pendency of the present appeal, subject to the applicants' depositing the entire award amount, alongwith up-to-date interest, within a period of six weeks from today. The application stands disposed of.
Modification, alteration and vacation on motion.
( Sushil Kukreja ) Judge 18th November, 2024 (raman)