State of M.P. Vs.
Sobran & Ors. [2008] INSC 1228 (25 July 2008)
Judgment
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 2 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 31st of August,2008.
C. There shall be an
unconditional stay of all further execution proceedings till 31st 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.
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.
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