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Judgment
M.A. Siddiqui, Judge
Heard on IA No. 10709/12, an application u/s 5 of Limitation Act for Condonation of delay. Office has shown delay of 139 days in filing of this appeal. Since the delay is inordinate, so notice of this application (IA 10709/12) be issued to respondents by ordinary mode as well as by registered AD post. Steps be taken by the appellant within seven clear working days. Notices be made returnable within four weeks.
Record of the Court below be also called.
Also heard on IA No. 9767/12, an application for stay of execution of impugned award dated 4.1.12 passed by 1st Addl. Member MACT, Sehore in MCC No. 1/10.
Learned counsel for appellant submits that statutory amount of Rs. 25,000/- has already been deposited by the appellant. He submits that if the proceedings are not stayed, this appeal will become infructuous.
Looking to the circumstances of the case, it is directed that on further deposit of Rs. 5,00,000/- (Rs. Five Lacs Only) including the statutory amount, within a period of 60 days from today, execution proceedings pending in MCC No. 1/10 before 1st Addl. Member MACT, Sehore shall remain stayed till further orders from this Court.
List the appeal immediately after four weeks. C.c. as per rules.