Sanjay Kumar Dwivedi, J
1. Mrs. Vandana Singh, the learned counsel has appeared on behalf of the respondent no.1.
2. Notice upon respondent no.2 has not been effected as yet.
3. Learned counsel for the appellant will take fresh steps of notice upon the respondent no.2 by registered post with A/d as well as under ordinary
process for which requisites ect. must be filed within a week.
4. I.A. No.11640 of 2024 has been filed for stay of the execution proceeding being Certificate Case No.30 of 2023-24 pending in the court of learned
District Certificate Officer, Bokaro.
5. Mr. Alok Lal, the learned counsel for the appellants submits that the appeal is pending and the award has been made for payment of Rs.15,08,320/-
however the grounds have been taken in the appeal of negligence on behalf of the respondent no.1 itself and the respondent no.1 was driving the
vehicle as a borrower of the said vehicle and in view of that he submits that the said Certificate Case may kindly be stayed.
6. Mrs. Vandana Singh, the learned counsel for the respondent no.1 submits that the claimant has not received any amount as yet and appropriate
direction may kindly be issued.
7. In view of above considering that this appeal is still pending and even notice is not completed as yet, in view of that, the appellant is directed to
deposit Rs.15,08,320/- before the learned Tribunal within two weeks.
8. Out of the deposited amount, a sum of Rs.2 lacs (two lacs) will be released in favour of the respondent no.1 and the rest of the amount shall be
kept intact which will be the subject to the final result of the appeal.
9. If within two weeks the said amount is being deposited by the appellant, the proceeding before the District Certificate Officer, Bokaro in Certificate
Case No.30 of 2023-24 pending in the said learned court shall remain stayed.
10. The instant I.A stands disposed of.
11. It is open to the learned counsel appearing for the parties to mention this matter for final disposal after service of notice upon respondent no.2.