AJAY KUMAR Vs. COOPERATIVE TRIBUNAL UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the respondent no. 2 filed counter affidavit. The same is taken on record.

(2.) Heard learned counsel for the parties and perused the record.

(3.) By means of this application (No. 4954 of 2010) the petitioners have prayed to clarify the interim order dated 17-12- 2009 passed by this Court on the ground that this Court has passed the order directing the petitioners to deposit 50% of the decretal amount of Rs. 1,81,371-35 P., which was mentioned in the notice dated 31-7-2009 given on behalf of the society.