Supreme Court - Daily Orders
K Govindaraj vs M/S Varuni Biomass Energy Products (P) ... on 13 May, 2016
Bench: A.K. Sikri, R.K. Agrawal
1
ITEM NO.45 COURT NO.12 SECTION III
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).
13807-13823/2016
(Arising out of impugned final judgment and order dated 14/12/2015
in RA (MD)Nos. 56 to 66 of 2015 and R.A.(MD) Nos. 162 to 167 of
2015 passed by the High Court of Madaras at Madurai)
K GOVINDARAJ Petitioner(s)
VERSUS
M/S VARUNI BIOMASS ENERGY PRODUCTS
(P) LTD. AND ANR. ETC ETC. Respondent(s)
(With interim relief and office report)
Date : 13/05/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Mr. G. Balaji,Adv.
Ms. Shiva Vijaya Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is the auction purchaser and the said auction was held to be illegal by the Courts below with a direction to refund the amount of Rs. 80 lakhs which was paid by the petitioner. The High Court has, however, denied the interest on the paid amount.
Issue notice limited to the issue as to whether interest should be granted or not, returnable in six weeks.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.05.16 11:45:37 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER