Full Judgment Text
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PETITIONER:
STATE OF U.P.
Vs.
RESPONDENT:
RATAN LAL ETC.
DATE OF JUDGMENT28/08/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 SCC Supl. (3) 539 1995 SCALE (5)190
ACT:
HEADNOTE:
JUDGMENT:
WITH
CIVIL APPEAL NOS. 7975-76 OF 1995
(Arising out SLP (C) Nos.3750 and 3753 of 1995)
O R D E R
Leave granted.
Though the respondents have been served, they did not
appear in appeals arising out of SLPs 3672/95 and 3753/95
either in person or through counsel. Mr. Ranbir Yadav is
appearing for respondent, Banwari Lal in appeal aarising out
of SLP No.3750/95. We have heard the counsel on both sides.
On the facts and circumstances, we think that the interests
of justice will be served and we so direct the appellant to
deposit 50% of the amount awarded by the Reference Court
within a period of two months from today. On the deposit so
made, the respondents will be at liberty to withdraw half
the amount without security and the balance half on
furnishing the security to the satisfaction of the Reference
Court. The deposits and withdrawal will be subject to the
result in the appeals now pending in the High Court. In
default of the deposit as stated above, the stay shall stand
vacated. No costs.