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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.