- (1.) DELAY condoned in filing the appeal. The appeal is admitted.
(2.) ISSUE notice on the application for stay. Status quo in the meanwhile. Counter-affidavit is to be filed within four weeks.
(3.) REJOINDER, if any, may be filed within two weeks thereafter. List after six weeks along with C.A. No. 762/99 on a non-miscellaneous day. IA is to be heard along with the main matter.;