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Judgment
7 paragraphs · 174 wordsLeave granted.
We have heard learned counsel for both sides.
In our considered view, the ends of justice would be met, if the order passed by the High Court is modified and it is directed that all the respondents (except R-2) shall deposit further sum of Rs. one crore within six weeks from today. On deposit of said sum, the respondents shall be entitled to the benefit of the orders passed by the High Court. It is clarified that such benefit of the orders passed by the High Court shall continue for six weeks.
However, if the further sum of Rs.one Crore is not deposited within the time stipulated, the benefit of the orders passed by the High Court shall stand withdrawn.
Needless to say that the respondents shall comply with the other directions passed by the High Court. The parties may go for final hearing only after deposit of such further sum of Rs. One crore.
The Appeals are disposed of in the aforesaid terms.
Pending applications, if any, also stand disposed of.