Madhya Pradesh High Court
The State Of Madhya Pradesh vs Sabnoor Bee on 28 August, 2018
1 FA-1687-2018
The High Court Of Madhya Pradesh
FA-1687-2018
(THE STATE OF MADHYA PRADESH Vs SABNOOR BEE)
1
Jabalpur, Dated : 28-08-2018
Shri Rahul Mishra, Government Advocate for the appellants.
This appeal is barred by time.
I.A. No.10339/2018 has been filed for condonation of delay.
Let notice of aforesaid application be issued to the respondent on
payment of process fee within a period of seven days, returnable within four weeks.
Learned Government Advocate submits that in an identical appeal, this Court has granted interim order.
To maintain parity, let notice of I.A. No.10340/2018, which is an application for grant of stay be issued to the respondent on payment of process fee within a period of seven days, returnable within four weeks.
Till next date of hearing, on depositing 50% of the decretal amount within a period of one month from the date of receipt of certified copy of this order, the execution of the impugned award shall remain stayed. However, the amount so deposited by the appellants shall not be disbursed to the respondent without leave of this Court.
Let record of the Court below be called for.
Certified copy as per rules.
(SANJAY DWIVEDI) JUDGE Devashish Digitally signed by DEVASHISH MISHRA Date: 2018.08.28 17:41:46 +05'30'