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Judgment
Roopesh Chandra Varshney, J
Heard on IA No.3453/2024, which is an application under Section 5 of Limitation Act for condonation of delay caused in filing this appeal.
For the reasons mentioned in the application, same is allowed and the delay is hereby condoned.
Also heard on IA No.3454/2024, which is an application for exemption to file the certified copy of the impugned award.
For the reasons mentioned in the application, same is allowed.
Issue notice to the respondents on payment of process fee by registered AD as well as ordinary mode. Process fee be paid within seven working days.
Notices be made returnable within eight weeks.
Meanwhile, the record of the Claims Tribunal be called for.
Heard on I.A.No.3452/2024, an application for staying of execution of award.
Subject to deposit of 50% amount of the award within 45 days from today, the effect and operation of the impugned award shall remain stayed. The amount, so deposited, shall be kept in FDR of a Nationalized bank. The disbursement of the amount shall be subject to further orders passed by this Court.
List thereafter.