The State Of Madhya Pradesh vs Sukhram
2023 Latest Caselaw 6331 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         FA No. 14 of 2014
                                          (THE STATE OF MADHYA PRADESH Vs SUKHRAM AND OTHERS)

                          Dated : 19-04-2023
                                Shri Vijay Kumar Pandey - Panel Lawyer for the appellant/State.

                                None for the respondents.

Heard on I.A. No.15293 of 2022 an application for grant of stay under Order 41 Rule 5 R/W Section 151 C.P.C.

Learned counsel for the appellant submits that 50% of the awarded

amount has already been deposited before the executing Court. In this regard, the document (Annexure C-2) has been filed.

After due consideration, it is directed that if 50% amount awarded by the appellate Court has been deposited (if not already deposited) then further recovery in pursuance to the impugned judgment shall remain stayed until further orders and the amount so deposited by the appellant/State be disbursed in favour of respondent/claimant subject to furnishing surety of the like amount to the satisfaction of the executing Court.

Accordingly, I.A. No.15293 of 2023 is allowed.

List for final hearing in due course.

(AMAR NATH (KESHARWANI)) JUDGE

HK

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 4/20/2023 6:17:49 PM