ANIL VERMA, J. - (1.)Heard on IA no.1117/2022, which is an application filed under sec. 5 of the Limitation Act.
(2.)A s per the office note, the appeal is filed within time, therefore, the application is misconceived. Accordingly, same stands disposed of.
(3.)Heard on the question of admission.
Issue notice to the respondents on payment of process fee within 7 days. Notice be made returnable within eight weeks.

Also heard on IA No.1118/2022, which is an application for stay. Considering the facts and circumstances of the case, it is directed that subject to deposit of 50% of the award amount, the recovery of the remaining award amount shall remain stayed till the next date of hearing. List along with FA no.254/2022 and FA no.251/2022. C.c as per rules.