MOHD.ISMAIL Vs MAH.STATE INDUSL.CORP.
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: C.A. No.-007576-007576 / 2012
Diary number: 3916 / 2012
Advocates: R. R. DESHPANDE Vs
ANIL SHRIVASTAV
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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