Idris Ahmed vs M.P.M.K.V.V. Co. Ltd
2024 Latest Caselaw 6137 MP

Madhya Pradesh High Court

Idris Ahmed vs M.P.M.K.V.V. Co. Ltd on 28 February, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                           CRR No. 880 of 2024
                                                    (IDRIS AHMED Vs M.P.M.K.V.V. CO. LTD)

                          Dated : 28-02-2024
                                  Shri Shafiquallah - Advocate for the petitioner.


                                  Let record of the Court below be called for.
                                  Issue notice to the respondent on payment of process fees within seven

working days by RAD mode only.

Notice be made returnable within four weeks.

If the petitioner deposits 50% of the total amount of compensation Rs.6,55,120/-, the operation of paragraph 26 of the impugned judgment, shall remain stayed till the next date of hearing.

It is clarified that the amount already deposited by the petitioner i.e. Rs.1,31,024/- towards the compensation, shall be adjusted while depositing 50% of the compensation amount in terms of this order.

List after four weeks.

(MANINDER S. BHATTI) JUDGE

Astha