Supreme Court - Daily Orders
National Highways Authority Of India vs M/S.Afcons Infrastructure Ltd. on 2 January, 2014
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ITEM NO.1 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 9909 OF 2011
NATIONAL HIGHWAYS AUTHORITY OF INDIA Appellant (s)
VERSUS
M/S.AFCONS INFRASTRUCTURE LTD. Respondent(s)
(OFFICE REPORT FOR DIRECTIONS)
Date: 02/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. Kunal Datta, Adv.
Mr. Abhishek Kumar, Adv.
Ms. Momota Devi Oinam,Adv.
For Respondent(s) Mr. Manu Seshadri, Adv.
Mr. Satya Mitra, Adv.
Ms. Apoorva Rajnish, Adv. for
M/S. Dua Associates
UPON hearing counsel the Court made the following
O R D E R
We have perused the Office Report for Directions dated 5th day of December, 2013.
We are satisfied that respondent may be permitted to withdraw the sum of Rs. 30,34,258/- (the interest accrued on the principal amount of Rs. 2,78,00,000/- deposited by the appellant).
The withdrawal of accrued interest by the respondent shall be subject to its furnishing bank guarantee to the satisfaction of the Registrar (J-I) for the sum of Rs. 30,34,258/-.
Office Report for Directions is ordered accordingly.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |