Madhya Pradesh High Court
Union Of India vs Narendra Kumar Sen on 17 April, 2017
MA-673-2017
(UNION OF INDIA Vs NARENDRA KUMAR SEN)
17-04-2017
Shri L.S. Patel, learned counsel for the appellant.
Record of the Tribunal is still awaited. Counsel for the
appellant submits that he may be heard on I.A. No.3740/2017,
which is an application for stay.
On payment of P.F. within seven days, issue notice to the
respondents on admission as well as I.A. No.3740/2017 by both
modes, failing which the appeal shall stand dismissed without further reference to the Bench. Let notice be made returnable within a period of six weeks.
As an ad interim measure, it is directed that on deposit of 50% of the awarded sum before the Tribunal by the appellant within a period of one month from today, execution and operation of the impugned award shall remain stayed until further orders. Claimants will be allowed to withdraw 50% of the awarded amount.
C.c. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE ac