- (1.) There will be an order in terms of prayer (a) of the petition.
(2.) This appeal is admitted on condition that the appellant shall pay a sum of Rs. 25,000/- to the first petitioner, namely, the first respondent herein and a sum of Rs. 2,00,000/- to the second petitioner, namely, second respondent herein within a fortnight from date.
(3.) Accordingly, there will be unconditional stay of operation of the impugned judgment and/or order during this period and in case of default in paying the aforesaid amount or any part thereof to either of the respondents, this interim order will stand vacated and the respondents will be free to approach the learned Trial Judge to proceed further.;