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Judgment
The short contention of the petitioner is that against the order of the Adjudicating Authority dated 30th August, 1994, the petitioner filed an appeal alongwith the stay application on 24-9-1994 which was heard on 1st November, 1994 but the stay application has not yet been disposed of by the appellate authority.
It is submitted by the counsel for the petitioner that the petitioner without awaiting the decision on the stay application, the respondents are rushing up to make recovery and in that connection on information vide letter dated 2-2-1995 (Annexure 1 to the petition) has been sent to the petitioner by the respondents.
Upon hearing the parties the petition is disposed of finally with the observation that the recovery of Rs. 2,86,036/- will not be made from the petitioner until the decision on the stay application by the respondent No. 2.