24. Conditions as to making of interim orders.—
Notwithstanding anything contained in any other
provisions of this Act or in any other law for the time being in force, no interim order (whether by way of
injunction or stay or in any other manner) shall be made on, or in any proceedings relating to, an
application unless—
(a) copies of such application and of all documents in support of the plea for such interim order
are furnished to the party against whom such application is made or proposed to be made; and
(b) opportunity is given to such party to be heard in the matter:
Provided that a Tribunal may dispense with the requirements of clauses
(a) and
(b) and make an
interim order as an exceptional measure if it is satisfied, for reasons to be recorded in writing, that it is
necessary so to do for preventing any loss being caused to the applicant which cannot be adequately
compensated in money but any such interim order shall, if it is not sooner vacated, cease to have effect on
the expiry of a period of fourteen days from the date on which it is made unless the said requirements
1. Subs. by Act 19 of 1986, s. 15, for “after hearing of oral arguments, if any, allowed by the Tribunal in the circumstances of the
case” (w.e.f. 22-1-1986).
2. Subs. by s. 15, ibid., for “holding any inquiry” (w.e.f. 22-1-1986).
3. Ins. by s. 16, ibid. (w.e.f. 22-1-1986).
4. Subs. by s. 16, ibid., for “may appoint” (w.e.f. 22-1-1986).
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have been complied with before the expiry of that period and the Tribunal has continued the operation of
the interim order.
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