Madhya Pradesh High Court
The State Of Madhya Pradesh vs Savjiram on 23 June, 2014
First Appeal No. 850/2014 with
F.A. Nos. 851, 852, 853, 859, 860, 862, 863, 864, 865, 868, 869,
870, 873, 875, 876, 877, 879, 883, 884, 885, 886, 888, 889, 891,
893, 894, 895, 897, 898, 900, 901, 902, 903, 908, 909, 910, 911,
913, 914, 915, 917, 918, 919, 920, 921, 922, 923, 924, 926, 927,
928 and 929 of 2014
23.06.2014
Ms. Mini Ravindran, Deputy Government Advocate for the
appellants/State.
Heard.
Admit. To be heard along with First Appeal No.840/2013.
Interim order on same terms, namely, stay of operation of
the impugned judgment and decree will operate on condition that
the appellants shall deposit 30% of the award amount passed by
the Reference Court within three months from today.
The amount deposited by the appellants in terms of this
order be invested in appropriate Fixed Deposit Scheme within
one week from its deposit, until further orders.
The respondent(s) will be free to take out application for
withdrawal of the amount after it is deposited in the concerned case.
Record and proceedings pending before the Trial Court with regard to Reference in question be called for forthwith.
Office to ensure that all these matters proceed together on future dates as connected cases.
(A. M. Khanwilkar) (Shantanu Kemkar)
Chief Justice Judge
S/