Madhya Pradesh Purva Kshetra ... vs Santram
2023 Latest Caselaw 10052 MP

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            SA No. 849 of 2019
                           (MADHYA PRADESH PURVA KSHETRA VIDYUT VITARAN COMPANY LIMITED AND OTHERS Vs SANTRAM
                                                              AND OTHERS)

                           Dated : 03-07-2023
                                    Shri Mohd. Siddiqui - Advocate for the appellants.

                                    Shri Vikas Jyotishi - Advocate for respondents No.1 and 2.

Shri G. S. Baghel - Advocate for respondent No.3.

Heard on on IA No.7332/2019, for stay. Learned counsel for the appellants submitted that as per impugned

judgment, the liability of the appellants is upto the extent of 75%.

Learned counsel for respondents No.1 and 2 informed that execution proceedings are pending before the Executing Court.

As an interim measure, it is directed that subject to deposit of 35% of the awarded amount by the appellants before the Executing Court within a period of 60 days from today, the execution of the remaining amount shall remain stayed till final disposal of the appeal.

Respondents No.1 and 2 are permitted to withdraw the amount so

deposited by the appellants in terms of the impugned judgment subject to furnishing adequate surety of the like amount to the satisfaction of the Executing Court.

Accordingly, IA No.7332/2019 is disposed of. List for final hearing in due course.

(AMAR NATH (KESHARWANI)) JUDGE

anand Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 7/4/2023 1:17:04 PM

Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 7/4/2023 1:17:04 PM