Uttarakhand High Court
Regional Manager vs Manish Kumar & Another on 3 June, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
AO No.298/15 Hon'ble Servesh Kumar Gupta, J.
Mr. K.N. Joshi, Advocate for the appellant. Admit.
Issue notices to the respondents. Steps be taken within a week. Call for the LCR.
List thereafter.
Meanwhile, on depositing fifty percent of the decretal amount by the appellant-Corporation before the concerned Tribunal within five weeks from today (adjusting the statutory deposit made in this Court), the execution, pursuant to the impugned award, shall remain stayed.
Stay application (CLMA 6236/15) stands disposed of accordingly.
(Servesh Kumar Gupta, J.) 03.06.2015 Rdang