Madhya Pradesh High Court
Land Acquisition Officer State Of M.P. ... vs Deced. Reshambai Thru. Lrs. Ramchandra ... on 14 August, 2014
1
First Appeal No.952/2013
14.08.2014
Shri Sudhanshu Vyas, learned Panel Lawyer for the appellant /
State.
None for the respondents, though served.
Heard on IA No.5420/2013, an application seeking condonation of delay in filing this appeal.
The delay is of 27 days.
We find that the same is satisfactorily explained. Accordingly, delay in filing this appeal is condoned. Heard on the question of admission.
Admitted for hearing.
Issue notice to the respondent on payment of PF within a week. Also heard on IA No.5419/2013, an application for stay. On due consideration, the application is allowed by directing the appellants to pay 30% of the award amount within three months from today. On such deposit being made, the execution of the impugned judgment and decree shall remain stayed.
C. c. by tomorrow.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
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