VINOD NEGI Vs. GARHWAL MANDAL VIKAS NIGAM

JUDGEMENT

(1.) In a similar matter, the Coordinate Bench, in which one of us namely Shri Ramesh Chandra Khuble, J, was one of the Members, has passed the following order on 6/5/2022 in A.O. No. 147 of 2022:

(2.) Learned counsel appearing for both the parties submit that they have no objection if similar order is passed.

(3.) Accordingly, appeal is disposed of directing the appellant to deposit a sum of Rs.50,00,000.00 with the respondent, on or before 2/6/2022 and he shall further deposit a sum of Rs.50,00,000.00, on or before 9/6/2022. Subject to deposit of the amount, as aforesaid, no coercive action shall be taken against appellant till disposal of his interim relief application. Upon deposit of such amount by appellant, respondent shall issue e-ravanna in favour of appellant and the charges payable for e-ravanna, shall be adjusted against the amount deposited by appellant. Both the parties shall maintain account of the quantity of the minor mineral removed, number of e-ravanna issued and the charges payable for each e-ravanna. We also direct the Commercial Court to consider and decide the interim relief application filed by the appellant on the next date fixed and if it is not possible for any reason to dispose it of on the next date fixed, then the same shall be disposed of on any other day, within 15 days therefrom.