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Judgment
23.06.2025: I.A. No. 3461 of 2025- Heard Ld. Counsel for the applicant, Ld. Counsel appearing for the Respondent No. 1 and 2 and perused the record.
We on 16.06.2025, after hearing Ld. Counsel for the parties, had directed that copy of the appeal paper book be served on Ld. Counsel for the Respondents through e-mail, which is stated to have been served and the matter was directed to be listed on 01.07.2025.
The instant application appears to have been drafted on the same date i.e. 16.06.2025 and moved on 18.06.2025 with a request to fix an early date in the matter.
We are unable to understand as to when the matter has already been directed to be taken up on 01.07.2025 which is the second day of the opening of the Tribunal after summer vacation, what more earlier date may be fixed in the matter.
We have heard Ld. Counsel for the applicant for quite some time in order to assess whether any interim direction or stay may be granted today itself. Having considered all the facts and circumstances of the case including the impugned order passed by the Tribunal, we are of the considered view that an opportunity of filing a reply is required to be given to the Respondents in the matter, before passing any order on the stay application moved by appellant.
Thus, the matter would come, as directed on 01.07.2025 however, would be on top of the board, before the appropriate Bench.
Till then the Respondents may also file their replies.
It is observed that the matter shall not be adjourned on the next date of listing at the behest of either party. The IA is disposed of in above terms.