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Judgment
Achal Kumar Paliwal, J
Heard on I.A.No.8102/2023 an application under Section 5 of the Limitation Act for condonation of delay. The appeal is barred by 139 days.
For the reasons stated in the application the same is allowed. The delay in filing the appeal is hereby condoned. I.A.stands closed.
Heard on the question of admission.
The appeal is admitted for hearing.
Record of Claims Tribunal be requisitioned.
Issue notice to the respondents on payment of process fee within seven working days, returnable within four weeks.
Also heard on I.A.No.8101/2023 an application for stay of execution of the award.
Keeping in view the facts and circumstances of the case, the effect and operation of the impugned award shall remain stayed subject to deposit of 100% of the award amount passed by the Claims Tribunal within one month from today, which shall be invested in a maximum interest bearing FDR in any nationalized bank. The amount so deposited shall not be disbursed without leave of this Court.
Accordingly, IA No.8101/2023 stands disposed off.
List after four weeks.