Supreme Court - Daily Orders
U P Jal Nigam vs M/S Driplex Water Engineering Ltd on 5 January, 2015
Bench: Dipak Misra, Prafulla C. Pant
SLP(C) CC 21098/14
1
ITEM NO.34 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC 21098/2014
(Arising out of impugned final judgment and order dated 16/07/2014
in FA No. 61/2013 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
U P JAL NIGAM Petitioner(s)
VERSUS
M/S DRIPLEX WATER ENGINEERING LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 05/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Dr. Sumant Bharadwaj, Adv.
Mr. I.P. Singh, Adv.
Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s) Mr. Nikunj Dayal, Adv.
Mr. Pramod Dayal, Adv.
Ms. Payal Dayal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Nagendra Rai, learned senior counsel, along with Dr. Sumant Bharadwaj, learned counsel for the Signature Not Verified petitioner and Mr. Nikunj Dayal, learned counsel for the Digitally signed by Chetan Kumar respondent. Date: 2015.01.06 17:49:19 IST Reason:
Delay condoned.SLP(C) CC 21098/14 2
Having heard learned counsel for the parties, we are not inclined to address to any of the aspects that has been highlighted before us in this petition. However, at this juncture, a submission was made by Mr. Nagendra Rai, learned senior counsel appearing for the petitioner that the interest on the award amount be reduced from 18% to 15%.
In course of hearing, a consensus was arrived at that the interest on the award amount granted by the learned District Judge, Lucknow, U.P., should be reduced from 18% to 15%. Be it stated, this is a position which has been agreed to by learned counsel for the respondent and that is why we have so recorded. Needless to say, this concession has been given so that the petitioner will pay the amount in two quarterly installments commencing 7th January, 2015.
With the above observation, the special leave petition is disposed of. No order as to costs.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master