Madhya Pradesh High Court
State Of M.P. & Anr. vs Ramprasad on 17 July, 2014
1
First Appeal No.1094/2009
17.07.2014
Ms. Mini Ravindran, learned counsel for the appellant / State.
Shri Sapnesh Jain, learned counsel for the respondent.
Heard on IA No.9508/2009, an application seeking condonation of delay in filing this appeal.
The delay is of 167 days.
It has been stated that connected appeals have already been admitted after condoning the delay.
Accordingly, the delay in filing this appeal is condoned. Heard on the question of admission.
Admitted for hearing.
No notice is required to be sent to the respondent as Shri Sapnesh Jain has already appeared on behalf of the respondent. Copy of memo of appeal be supplied to him.
Also heard on IA No.9507/2009, 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.
List this appeal along with First Appeal No.804/2013 and other connected first appeals.
C. c. today.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
rcp