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Judgment
. Heard on I.A.No.5921/2020 application for condonation of delay in filing the appeal.
Although office has reported delay of 656 days in filing this appeal, but on going through the impugned award which is passed on 28.2.2020, it appears that the delay has wrongly been calculated.
The award is dated 28.2.2020 and the appeal has been filed on 9.9.2020. It appears that after deducting the period of lockdown due to 'Covid 19', in the light of Supreme Court judgment, the appeal appears to be within time, therefore the office objection is ignored.
Therefore, I.A.No.5921/2020 stands disposed of.
Heard on I.A.No.5641/2020 application for staying the operation of the impugned award.
Issue notice to the respondent nos.4 to 6 on I.A.No.5641/2020, on payment of process fee within a period of one week by ordinary as well as Regd.A.D., mode.
As respondent nos.1 to 3 have caused appearance, therefore no notice is necessary to be issued to respondent nos.1 to 3.
It is directed that on the appellant depositing 50% of the awarded amount, the recovery of the remaining part of the impugned award shall remain stayed. However, it is directed that the amount so deposited shall not be disbursed to the claimants, without leave of this Court.
Record of the tribunal be called for.
C.C., as per rules.