STATE OF MADHYA PRADESH Vs. PANNALAL

JUDGEMENT

(1.) The office has reported the appeal to be within time hence IA No.1121/2022, which is an application under Sec. 5 of the Limitation Act is disposed off as infructuous. In view of listing of the case IA No.1120/2022, which is an application for urgent hearing, is also disposed off.

(2.) Heard on the question of admission and IA No.1122/2022, which is an application for stay.

(3.) Till next date of hearing, subject to deposit of 50% of the amount as awarded by the court below by the appellant within a period of four weeks, the execution of the impugned award with respect to the balance amount shall remain stayed.