Full Judgment Text
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NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NOS.4-6 OF 2008
IN
SPECIAL LEAVE PETITION (C )NO.5415 OF 2007
State of M.P. …Appellant
VERSUS
Sobran & Ors. …Respondents
(With I.A.No.4 & 6/2008 in SLP©No.23957/2007)
O R D E R
1. Delay condoned.
2. Having heard the learned counsel for
the parties and after going through the
impugned order, we dispose of these
applications and special leave petitions
by passing the following order:-
A. The Learned counsel for the State of
Madhya Pradesh submits on instructions
that Rs. 2,80,000/- has already been
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deposited in the Reference Court but the
balance amount of Rs. 94,00,978/- has not
yet been deposited, for which State seeks
some more time to deposit the aforesaid
balance amount of Rs.94,00,978/-.
B. Considering the facts and
circumstances of the case, we extend the
time to deposit the balance amount of
Rs.94,00,978/- in the Reference Court till
st
31 of August,2008.
C. There shall be an unconditional stay
of all further execution proceedings till
st
31 of August,2008.
D. If the aforesaid balance amount of
Rs.94,00,978/- is not deposited within the
time specified hereinabove, the interim
order granted shall stand automatically
vacated.
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E. The Respondents shall be at liberty to
file an application for withdrawal of the
compensation amount or a part of it, which
shall be filed in this Court within a
month from the date on which the aforesaid
balance amount is deposited by the State.
If such application for withdrawal is
filed, the same shall be dealt with in
accordance with law. There will be no
order as to costs.
……………………………………………J.
[TARUN CHATTERJEE]
New Delhi. ………………………………………….J.
July 25, 2008. [AFTAB ALAM]