Madhya Pradesh High Court
Union Of India vs Satyaprakash on 5 September, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
1
WP No. 12863/2020
( Union of India & another vs Satyaprakash & others)
Gwalior, dated : 05/09/2020
Shri Nakul Khedkar, learned counsel for the petitioners/
Union of India.
Shri Rinkesh Goyal, learned Panel Lawyer for the
respondents-State.
In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
Heard on the question of admission and interim relief. On payment of process fee within three working days, issue notice to the respondents by RAD mode. Notice be made returnable within three weeks.
It is directed that in case if any amount is to be released, then the same shall be done after obtaining due security from the claimants. The claimants shall also be under obligation to submit an undertaking before the LAO, that in case if the petition is allowed, then they shall refund the awarded amount without any delay. It is further made clear that in case if the petition is allowed and the awarded amount is not refunded, then the claimants shall also be liable for prosecution for contempt of the Court.
List this matter alongwith WP No. 11997/2020 and WP No. 12135/2020.
(S.A.Dharmadhikari) Judge Prachi* PRACHI MISHRA 2020.09.05 18:56:46 +05'30'