Allahabad High Court
State Of U.P. Thru' Collector And ... vs Smt. Shakuntala Devi And Others on 2 July, 2010
Author: Rakesh Tiwari
Bench: Rakesh Tiwari
Court No. - 1 Case :- FIRST APPEAL FROM ORDER No. - 1085 of 2009 Petitioner :- State Of U.P. Thru' Collector And Another Respondent :- Smt. Shakuntala Devi And Others Petitioner Counsel :- Wasim Alam,S.Alim Shah Hon'ble Rakesh Tiwari,J.
Order on Civil Misc. Release Application No. 84603 of 2010 Upon hearing learned counsel for the parties and considering the averments made in the aforesaid release application as well as after perusing the impugned award and the order dated 15.7.2009 passed by this Court, it is directed that 50% of the amount so deposited by the appellants shall be released in favour of the claimants in the ratio in which the award has been made within a period of 15 days from today.
The release application is disposed of accordingly. Counter affidavit may be filed within a period of four weeks. Rejoinder affidavit may be filed within a period four weeks thereafter. List thereafter.
Dated 2.7.2010 CPP/-