UNION OF INDIA Vs. JANKI MAHTO

JUDGEMENT

(1.) Leave granted.

(2.) Notice issued. is sufficient service in respect of respondent Nos. 1, 6, 8-11, 14.16, 18, 20-24.28, 31, 34, 36-39, 41-45, 48-98,100-109, 111 and 113. Notices sent with Acknowledgements Due have not been received back. They must be deemed to have been served. Notice on respondent Nos. 12, 13, 17, 33 and 47 have been received back without any date. Therefore, notice on them must be deemed to have been served.

(3.) The only question is : whether the high Court was justified in granting the interim directions as prayed for. In view of the circumstances of the case we think that the high Court would have granted interim stay of the execution of the award which is the subject matter of the appeals in the High court.