Madhya Pradesh High Court
The State Of Madhya Pradesh vs Hemsingh Thru. Lrs. Govind on 25 September, 2014
First Appeal No.350/2014
25.09.2014
Shri Sudhanshu Vyas, learned Panel Lawyer for the appellant /
State.
Shri Sapnesh Jain, learned counsel for the respondents.
Heard on IA No.2373/2014, an application for stay. On due consideration, the application is allowed by directing the appellants to pay 30% of the award amount within three months from today. On such deposit being made, the execution of the impugned judgment and decree shall remain stayed. However, it is made clear that the respondents shall be entitled to withdraw the amount, which has been deposited by the appellant / State.
List the matter along with First Appeal No.304/2014. C. c. by tomorrow.
(Shantanu Kemkar) (Jarat Kumar Jain)
Judge Judge
rcp