Madhya Pradesh High Court
Indore Development Authority (Ida) vs Deceased Tularam Through Lrs. ... on 5 April, 2018
THE HIGH COURT OF MADHYA PRADESH
FA-112-2018
(INDORE DEVELOPMENT AUTHORITY (IDA) Vs DECEASED TULARAM THROUGH LRS. CHAGANLAL)
2
Indore, Dated : 05-04-2018
Shri Yogesh Mittal, learned counsel for the appellant.
Shri Narendra Choudhary, learned counsel for the respondent
No.1.
Shri A.S. Sisodiya, learned GA for the respondent/State.
sh Service to the respondent No.3 is awaited.
e Heard on I.A.No.319/2018.
ad Subject to deposit of 50% of the enhanced amount within 8 Pr weeks from today, the execution of award dated 31.10.2017, shall remain stayed till the next date of hearing.
a hy List this appeal alongwith F.A.No.114/2018. I.A.No.319/2018 is accordingly disposed of.
ad CC as per rules.
M (VIVEK RUSIA) of JUDGE rt ou Digitally signed by Jasleen Singh Saluja Date: 2018.04.05 C 17:57:05 +05'30' jasleen h ig H