OIL AND NATURAL GAS CORPORATION LIMITED, DEHRADUN Vs. VIRENDRA SINGH AND ANOTHER
LAWS(ALL)-2001-3-141
HIGH COURT OF ALLAHABAD
Decided on
March 24,2001
Oil and Natural Gas Corporation Limited, Dehradun
Appellant
VERSUS
Virendra Singh and another
Respondents
JUDGEMENT
P.C.VERMA, J. -
(1.) ISSUE notice to the respondents.
(2.) IN case the appellant deposits seventy-five persent (75%) of the amount as awarded, the further execution of the award shall remain stayed.List after four weeks. ;
(2.) IN case the appellant deposits seventy-five persent (75%) of the amount as awarded, the further execution of the award shall remain stayed.
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