- (1.) Admit.
(2.) Sri Amit Kumar Verma, Advocate appears on behalf of the respondents. He may file a counter affidavit within a month.
(3.) The appellant shall deposit the entire decretal amount awarded by the Tribunal in M.A.C.P. No.1185 of 2009 within one month from today, out of which 50% shall be invested in an interest fetching account/FDR in a nationalized bank and the balance 50% shall be released to the claimant-respondents forthwith without furnishing any security.;