- (1.) HEARD counsel for the parties.
(2.) THE short contention of the petitioner is that along with the appeal memo stay and waiver applications were filed which are said to be still pending. The grievance of the petitioner is that without awaiting a decision on the stay and waiver applications, the respondents are rushing up to make recovery from the petitioner.
(3.) ON these facts the petition is disposed of finally directing the appellate authority (respondent No. 1) to decide the stay and waiver applications of the petitioner (annexure -2 to the writ petition) within two weeks from the date a certified copy of this order along with copy of the stay and waiver applications is produced before the appellate authority by the petitioner, who undertakes to produce the same before the appellate authority within one week from today. Until decision on the stay and waiver applications as aforesaid, recovery pursuant to the letter dated 14.11.1996 (annexure -3 to the writ petition) will not be made from the petitioner.;