STATE OF RAJASTHAN Vs. SAWAI RAM

JUDGEMENT

(1.) HEARD learned counsel for the parties. The interim order is modified in the manner that the operation of the impugned award dated 21.05.2005 shall remain stayed subject to the conditions of the petitioner depositing the awarded amount in the learned Lok Adalat within a period of three weeks' from today. However, the amount shall not be paid to the private respondent without express order of this Court, for which, the matter may be put up after the amount is deposited. However, it is made clear that if the amount is not deposited within the aforesaid period, the stay petition shall automatically stand dismissed without reference to the Court.