ASHOKE KUMAR DASADHIKARI, J. - (1.) This appeal will be heard. Call for the records. Issue usual notices. Re : CAN 8873 of 2007
(2.) There shall be an unconditional stay of operation of the order impugned. The appellant/petitioner is directed to deposit Rs. 1,50,000/- as Security Deposit. Such Security Deposit should be deposited within a fortnight from date with the Registrar General of this Court and the Registrar General shall deposit the said amount in a short term Fixed Deposit with any nationalized bank to the credit of this appeal. Upon payment of the said amount, the impugned order shall remain stayed till the appeal is finally disposed of.
(3.) Formal service of notice of appeal on the respondent is dispensed with and the appeal is treated as ready as regards service by appearance.;