STATE BANK OF INDIA Vs. KALIKA CHARAN DUBE

JUDGEMENT

(1.) ISSUE notice to the respondent returnable in one month.

(2.) THERE will be an interim stay of enforcement of the order passed by the State Commission against the appellant herein on condition that the appellant deposits before the State Commission for payment to the complainant one half of the amount payable by the appellant under the impugned order. The said deposit shall be made within a period of one month from today. The amount so deposited shall be disbursed by the State Commission to the complainant without insisting on any security. Alternatively, it will be open to the appellant to pay the amount directly to the complainant and produce before the State Commission proof of such payment within the time specified above.