Supreme Court of India
Uttaranchal Transport Corp.Ltd vs Vimla Devi & Ors on 16 February, 2009
Equivalent citations: 2009 AIR SCW 2768, 2009 (11) SCC 64, 2009 (3) ALL LJ 722, AIR 2009 SC (SUPP) 270, (2009) 2 WLC(SC)CVL 83, 2009 (3) SCC (CRI) 1236, (2009) 2 ALL WC 1507, (2009) 3 TAC 44, (2009) 2 CAL LJ 14, (2009) 2 ACJ 1257, (2009) 2 SCALE 666, (2009) 2 ACC 1, AIR 2009 SUPREME COURT 2146, 2009 (4) SCC 377, 2009 AIR SCW 2740, 2009 (2) SCC(CRI) 309, (2009) 3 ALLMR 981 (SC), (2009) 4 KCCR 207, (2009) 2 RECCIVR 468, (2009) 3 ALL WC 2986
Bench: Asok Kumar Ganguly, Arijit Pasayat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1069 OF 2009
Uttaranchal Transport Corporation Ltd. ...Appellant(s)
Versus
Smt. Vimla Devi & Ors. ...Respondent(s)
ORDER
Upon being mentioned in para 15 of the judgment the dated 16/2/2009 line `the MACT shall work out the entitlement on the aforesaid basis' is deleted.
para 15 of the judgment shall now be read as follows:
"Keeping in view the parameters indicated above it would be appropriate to fix the multiplier at 10 and the rate of interest @ 6% p.a."
................ .J. (Dr. ARIJIT PASAYAT) ...................J. (ASOK KUMAR GANGULY) New Delhi, March 3, 2009.