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Judgment
Delay condoned.
Having heard the learned Counsel for the parties and after going through the impugned order, we dispose of these applications and special leave petitions by passing the following order:
A. The Learned Counsel for the State of Madhya Pradesh submits on instructions that Rs. 2,80,000/- has already been deposited in the Reference Court but the balance amount of Rs. 94,00,978/- has not yet been deposited, for which State seeks some more time to deposit the aforesaid balance amount of Rs. 94,00,978/-.
B. Considering the facts and circumstances of the case, we extend the time to deposit the balance amount of Rs. 94,00,978/- in the Reference Court till 31st of August, 2008.
C. There shall be an unconditional stay of all further execution proceedings till 31st of August, 2008.
D. If the aforesaid balance amount of Rs. 94,00,978/- is not deposited within the time specified hereinabove, the interim order granted shall stand automatically vacated.
E. The Respondents shall be at liberty to file an application for withdrawal of the compensation amount or a part of it, which shall be filed in this Court within a month from the date on which the aforesaid balance amount is deposited by the State. If such application for withdrawal is filed, the same shall be dealt with in accordance with law. There will be no order as to costs.