Chattisgarh High Court
Chhattisgarh State Minor Forest ... vs Tribal Cooperative Marketing ... on 7 February, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 213 of 2017
Chhattisgarh State Minor Forest Produce Trading And Produce Development Co-
operative Federation L Versus Tribal Cooperative Marketing Development Federation
Of India
FA/214/2017,
07/02/2019 Mr. A.S. Kachhawaha, Advocate for the appellant.
Mr. Ashish Surana, Advocate for the respondent No.1.
Mr. Rajendra Tripathi, Panel Lawyer for the State.
By order dated 24.08.2017, this Court directed stay of execution of impugned money decree subject to deposit of 50% of the decreetal amount within two months.
It is stated that in the meanwhile parties started negotiating for out of Court settlement, therefore, the amount could not be deposited within time, however, as on date, the amount has already been deposited.
On due consideration, the time allowed on 24.08.2017 for deposit of 50% of the decreetal amount is extended and the interim order passed on the said date is continued till further order.
All the pending applications i.e. I.A. No. 1 to 4 for stay or for vacating stay stands disposed of.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Vimla Singh Kapoor
Santosh