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Judgment
Gurvinder Singh Gill, J
Having heard the learned counsel for the petitioners, the instant petition is disposed of with a direction to the lower Appellate Court not to enforce upon the condition of the deposit of 20% of the amount of compensation, as had been directed vide impugned order dated 02.11.2023. The said protection shall remain in operation only till 25.03.2024 i.e. the date fixed before the learned Additional Sessions Judge, Sangrur, subject to the condition that the petitioners address arguments on the appeal itself.
If, for any reason, the appeal cannot be disposed off on 25.03.2024, then a short date be fixed thereafter, not longer than one week to enable the parties to address arguments in appeal. Every effort shall be made by the Court concerned to finally dispose off the appeal at the earliest. In case, the counsel for the appellants does not come forward to argue the appeal, or adjournment is sought, it shall be open to the Appellate Court to nominate some counsel from Legal Aid Panel to assist the Court on behalf of the appellants, so that the matter is disposed off at the earliest.
The instant petition is disposed of accordingly.