- (1.) HEARD learned counsel for the parties on stay application for confirmation of the interim stay order dated 9/4/2008. It has been contended that in compliance of this
(2.) COURT dated 9/4/2008 and subsequent order dated 14/8/2008 50% of the decreetal amount has already been deposited.
(3.) HAVING heard the learned counsel for the parties and keeping in view the nature of the litigation and entire facts and circumstances, the interim stay order dated 9/4/2008 is confirmed which shall remain in force till disposal of this appeal.;