Madhya Pradesh High Court
The State Of Madhya Pradesh vs Murli on 30 July, 2014
1
First Appeals No.172, 174, 176 to 180 of 2014
30.07.2014
Parties through their learned counsel.
Heard learned counsel for the parties on the application
for stay.
The interim order passed earlier is made absolute till
final disposal of the appeal.
However, it is made clear that the respondent(s) shall
be entitled to withdraw the amount, which has been deposited by the appellant / State.
List along with connected appeals. C. c. within three days.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
rcp