State
of U.P. Vs. Ratan Lal [1995] INSC 429 (28 August 1995)
Ramaswamy,
K. Ramaswamy, K. Hansaria B.L. (J)
CITATION:
1995 SCC Supl. (3) 539 1995 SCALE (5)190
ACT:
HEAD NOTE:
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 arising 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.
Back