Punjab-Haryana High Court
M/S King Steel Rolling Mill vs Punjab State Electricity Board And ... on 20 August, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 3713 of 2001 (O&M)
Date of decision: August 20, 2009
M/s King Steel Rolling Mill
.. Petitioner
Vs.
Punjab State Electricity Board and another
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: None for the petitioner.
Dr. Puneet Kaur Sekhon, Advocate for the respondent No.1.
A.N. Jindal, J Having scrutinized the impugned judgment, it does not transpire any such defect, illegality or irregularity suggesting interference by this Court. However, to my mind, learned Additional District Judge, Patiala, has awarded interest on the higher side, therefore, the same needs to be modified.
In view of the observations made above, this petition is dismissed with the modification that the petitioner would be entitled to interest @ 12% per annum. However, the remaining terms of the award shall remain intact.
August 20, 2009 (A.N. Jindal) deepak Judge