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IN THE SUPREME COURT OF INDIA                

                    CIVIL APPELLATE JURISDICTION

                   CIVIL     APPEAL     NO.     7576       OF     2012           (Arising out of SLP(C) No. 15935 of 2012)

MOHD. ISMAIL & ANR.                    APPELLANTS

                VERSUS

MAHARASHTRA STATE INDUSTRIAL  CORPORATION & ANR.    RESPONDENTS

O     R     D     E     R   

1. Delay condoned.

2. Leave granted.

3. This appeal is directed against the interim order passed by the  

High Court of Judicature at Bombay, Bench at Aurangabad in Civil  

Application No. 278 of 2011 in First Appeal No. 30 of 2011, dated  

01.02.2011.  By the impugned order, the High Court has rejected the  

reasonable prayer made by the appellants herein.   

Cont..2/-

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-2-

4. Having heard the learned counsel for the parties to the lis, we  

are of the opinion that the prayer made by the appellants requires  

to be accepted and granted.  Accordingly, we pass the following  

order-

   “We direct that the 50% of the enhanced  compensation granted to the appellants shall be  released without security whereas balance of 50%  shall be released to them on furnishing security to  the satisfaction of the Collector”.  

5. The appeal is disposed of accordingly.  

........................J.                 (H.L. DATTU)

........................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI OCTOBER 15, 2012