Supreme Court - Daily Orders
The State Of Punjab And Ors vs Chamkaur Singh on 24 August, 2018
Bench: Uday Umesh Lalit, Mohan M. Shantanagoudar
1
ITEM NO.48 COURT NO.12 SECTION IV-B
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) No(s). 5418/2017
(Arising out of impugned final judgment and order dated 23-02-2016
in CR No. 5570/2009 passed by the High Court Of Punjab & Haryana At
Chandigarh)
STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
CHAMKAUR SINGH Respondent(s)
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Ms. Ranjeeta Rohatgi, AOR
For Respondent(s)
Mr. S.K. Chawla, Adv.
Mr. Dinesh Verma, Adv.
Mr. S. L. Aneja, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Learned counsel appearing for the respondent fairly submitted that instead of 18% compound interest, as was decreed by the trial Court, his client is willing to accept interest at such rate as this Court deems appropriate.
Signature Not Verified
Having considered the entirety of the matter, we substitute in Digitally signed by SUKHBIR PAUL KAUR Date: 2018.08.27 17:13:28 PKT place of 18% compound interest, interest at the rate of 6% simple Reason: interest. Rest of the decree stands un-altered. 2 Subject to the aforesaid modification, this special leave petition is dismissed.
Pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI)
AR CUM PS ASSISTANT REGISTRAR