Madhya Pradesh High Court
Uttar Pradesh Parivahan Nigam Thr vs Smt. Mathura Bai on 21 October, 2016
M.A.No.968/2016
21/10/2016
Shri R.P.Gupta, Advocate for the appellant.
I.A.No.4790/2016, is an application under section 5 of the
Limitation Act seeking leave of the Court for condonation of delay in
filing the appeal.
Heard.
As per office report, the appeal is barred by 42 days'.
For the reasons stated in the application supported by
affidavit, the delay caused has been satisfactorily explained.
Delay in filing the appeal is condoned. I.A., is closed.
Also, heard on admission.
Admit.
Issue notice to the respondents for final hearing of the appeal,
on payment of process fee within seven working days', returnable within six weeks'.
Record of the Claims Tribunal be requisitioned. Further, I.A.No.4791/2016, an application for staying the execution of impugned award passed by the Claims Tribunal is taken up for consideration.
Appellant is directed to deposit the entire awarded amount together with interest before the Tribunal within six weeks from today, then the operation and execution of the impugned award shall remain stayed till next date of hearing. On such deposit being made, the Tribunal shall invest the amount in short term fixed deposit in a nationalized Bank. However, disbursal of the amount in favour of claimants shall be subject to orders passed by this Court.
I.A.No.4791/2016, is closed.
Certified copy as per rules (Rohit Arya) Judge b/-