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Secy. Govt.,Trpt. Roads And Buldg. vs K.V. Sudershan Reddy Th. Gpa K. Dinakar on 18 April, 2017

Author: Chief Justice

Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul

                                 IN THE SUPREME COURT OF INDIA

                                 CIVIL APPELLATE JURISDICTION

                                 CIVIL APPEAL NOS. 4995-4996 OF 2007


     The Secretary to Government and others                                 ..Appellants

                                      versus

     K.V. Sudershan Reddy                                                   ..Respondent


                                              O R D E R

1. The total component of interest, which engages the controversy raised by the appellants through the instant civil appeals, is approximately eight lakhs. The dispute raised by the appellants, is only limited to the rate of interest chargeable, as also, the SSR rate. It is not necessary for us to deal with such a trivial issue, in exercise of our jurisdiction under Article 136 of the Constitution of India. The instant appeal is accordingly dismissed.

2. The question of law is kept open.

3. In view of the above order, the security furnished by the respondent shall stand discharged.

4. Disposed of in the aforesaid terms.

…....................CJI [JAGDISH SINGH KHEHAR] ….....................J. [Dr. D.Y. CHANDRACHUD] Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2017.04.20 NEW DELHI;

Reason: ….....................J. APRIL 18, 2017. [SANJAY KISHAN KAUL] ITEM NO.102 COURT NO.1 SECTION XIIA 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). 4995-4996/2007 THE SECRETARY TO GOVERNMENT & ORS Appellant(s) VERSUS K.V. SUDERSHAN REDDY TH. GPA K. DINAKAR Respondent(s) (with office report) Date : 18/04/2017 These appeals were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellant(s) Mr. H.N. Nagamohan Das, Sr. Adv.

Mr. S. Udaya Kumar Sagar, Adv. Mr. Mrityunjai Singh, Adv.

For Respondent(s) Mr. B. Adinarayana Rao, Sr. Adv.

Mr. K. Maruthi Rao, Adv.

Ms. K. Radha, Adv.

for Mrs. Anjani Aiyagari,AOR UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of, in terms of the signed order.

(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]