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Judgment
Pranay Verma, J
The office has reported the appeal to be within time hence IA No.1128/2022, which is an application under Section 5 of the Limitation Act is disposed
off as infructuous. In view of listing of the case IA No.1127/2022, which is an application for urgent hearing, is also disposed off.
Heard on the question of admission and IA No.1129/2022, which is an application for stay.
Appeal is admitted for hearing.
Issue notice to the respondent on payment of process fee by RAD within a period of two weeks.
Till next date of hearing, subject to deposit of 50% of the amount as awarded by the court below by the appellant within a period of four weeks, the
execution of the impugned award with respect to the balance amount shall remain stayed.
List the matter after service of notice upon the respondent.
Record of the court below be called for.