Madhya Pradesh High Court
Collector / District Magistrate The ... vs Leeladhar on 19 August, 2014
1
First Appeal No.185 & 186 of 2011
19.08.2014
Parties through their learned counsel.
Heard on the application for vacating the stay.
According to the learned counsel for the respondent, the
appellant / State has not deposited the amount, as directed by this Court while granting stay.
In view of the aforesaid, we vacate the interim order dated 03.08.2011 passed by this Court. It is open for the respondent to seek execution of the impugned decree.
C. c. today.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
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