Madhya Pradesh High Court
State Of M.P. vs Rustam Singh Banjara on 21 June, 2016
M.A. No.67/2014
21/06/2016
Learned counsel for the respondent No.1/claimant,
Shri Akhilesh Gupta makes a statement at the Bar on the ground that compensation has been released to the claimant by the appellant.
As a result, I.A.131/2014, an application for stay of the impugned award is rendered infructuous. Hence, I.A. is closed.
(Rohit Arya) Judge SS