Notwithstanding anything contained in any other provisions of this Act or any other law for the time being in force, no interim order (whether by way of injunction or stay or otherwise) shall be made in relation to any appeal under this Act, unless-(a)copies of such appeal and all documents in support of the plea for such interim order are furnished to the party against whom the appeal is preferred; and(b)opportunity is given to such party to be heard in the matter.
