Karnataka High Court
M/S Variety Ribbons vs The Union Of India Rep By The Divl Manager on 18 February, 2011
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
-5.
ACr:0rdi:1gEy, the zzppezzi is allowed in ;::21ri. t;g_€,hé'eX£;6i?£
that appiiczani is eniitied to receive award Z-1I}1OLI f1__1" alcmg Wiih V'
interest at 12% p.a., Eérom thfi g'd'é1':';'r3. a_.p}_3:1:i::f(;f;:c)r:A§r int:
OA.N0.87'/1.993 till date of acmal peb{yn1:e.:i{'T01' »é1?s t.'i'1~'@ afia--§§u.tit;~.
The respondent/rai.Iways is difecfifedé to 'pay 'tl:;§=_:d.'£'fféfenée in
interest Within eight "'€(ijKS fron-1------*;ihLe. '(fate of érceeigjjt of this order.