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Judgment
3 paragraphs · 158 wordsHeard Ms. Shreya Sircar learned counsel for Vodafone India Ltd. and Dr. Mahendra Limaye, learned counsel for respondent no. 1 on M.A. No. 484 of 2021. In that M.A., the appellant - Vodafone has pleaded that respondent no. 1 has recently filed an application for execution of the Judgment and decree under challenge in this appeal, and, therefore, now appellant requires interim protection by way of stay of the impugned judgment or stay of the execution proceedings.
On the other hand, learned counsel for respondent no. 1 has submitted that in large number of similar matters this Tribunal has developed the practice of granting stay of execution on the condition of deposit of the money involved in the Registry of this Tribunal to be kept in an interest bearing account which shall abide by the final judgement of this Tribunal. Ms. Sircar wants to take instructions from the appellant.
Post the matter under the same head on 2.12.2021.