CHIRAYINKIL C P BHADRAKUMAR Vs. S MAHENDRAN

JUDGEMENT

(1.) Issue Notice to the Respondent.

(2.) There will be an interim stay on condition that the Appellant should pay to the Respondent or deposit before the State Commission for payment to the Respondent one half of the amount payable by him under the impugned order of the State Commission within one month from today. The amount, if deposited, will be paid over by the State Commission to the Complainant in the case. In default of compliance by the Petitioner with the condition stipulated above, the stay will automatically stand vacated and this Petition will stand dismissed.