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

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.

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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]       

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