- (1.) Impleadment application are dismissed. Exemption is allowed.
(2.) These appeals arise out of an interlocutory order passed by the High Court of punjab and Haryana at Chandigarh in RFA Nos. 3241-3249/1999 dated 15-10-1999 permitting the respondents to withdraw the amount of enhanced compensation.
(3.) This Court by order dated December 13, 1999 granted leave to appeal against the said order and stayed the impugned order of the High Court. That order was modified on 24-11-2000 and the modified order reads as follows: "Having heard the learned counsel for the parties, we are of the view that the said order of this Court needs to be modified permitting the respondents to withdraw one half of the compensation awarded by the Reference Court on furnishing security to the satisfaction of district Judge, Panipat. The said order of this Court is accordingly modified. I. As. are disposed of as indicated above. ";