Supreme Court - Daily Orders
State Of Kerala vs M/S. Somdat Builders Ltd. on 7 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.50 COURT NO.14 SECTION XIA
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). 23192/2015
(Arising out of impugned final judgment and order dated 16/12/2014
in ARBA No. 11/2013 passed by the High Court Of Kerala At
Ernakulam)
STATE OF KERALA Petitioner(s)
VERSUS
M/S. SOMDAT BUILDERS LTD. Respondent(s)
(with interim relief and office report)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Nikilesh Ramachandran, Adv.
Mr. Niraj Jha, Adv.
Ms. Bina Madhavan,Adv.
For Respondent(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Arvind Minocha, Adv.
Ms. Veena Minocha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing the learned counsel for the parties, we are of the view that the interest awarded by the Arbitrator @ 18% be reduced to 12%. Subject to the aforesaid modification, the Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.09.09 18:04:59 IST Reason: (Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER