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Judgment
9 paragraphs · 177 wordsHeard learned counsel for the appellant and learned counsel for respondent no. 1, the complainant in respect of M.A. No. 516 of 2021. This M.A.
has been filed by the appellant to seek stay of an execution application or stay of the order in challenge in this appeal because an execution application
has been filed by the complainant bearing No. 2 of 2021 in which summons have been issued on 15.11.2021.
After hearing learned counsel for both the parties, it is deemed proper to follow interim orders passed by this Tribunal in various similar appeals in
respect of similar prayers. The execution application preferred by the complainant, respondent no. 1 shall remain stayed until further orders if the
appellant/applicant deposits the amount under execution against the appellant with the Registrar of this Tribunal within five weeks. Such deposit
shall be kept in an interest bearing account of a nationalised bank account and the entire money including the interest shall abide by the final judgement
and orders of this Tribunal.
The M.A. is allowed and disposed of accordingly.