Supreme Court - Daily Orders
Chief Controller, Tamil Nadu ... vs T.T. Industries Ltd. & Anr. on 16 December, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NOS.9-10/2016 IN & CIVIL APPEAL NO(S).4859-4860/2015
CHIEF CONTROLLER, TAMIL NADU GENERATION &
DISTRIBUTION CO. LTD. APPELLANT(S)
VERSUS
T.T. INDUSTRIES LTD. & ANR. RESPONDENT(S)/
APPLICANT(S)
J U D G M E N T
1. It is not in dispute that the appeals on identical issues have been dismissed maintaining the award of simple interest @ 10% per annum on the amount outstanding against the appellant, as ordered by the Appellate Tribunal for Electricity.
2. Therefore, these appeals are also dismissed.
3. The I.As stand disposed of.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] NEW DELHI;
DECEMBER 16, 2016.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2017.01.04 17:41:42 IST Reason: ITEM NO.6 COURT NO.8 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. NOS.9-10/2016 IN & CIVIL APPEAL NO(S). 4859-4860/2015
CHIEF CONTROLLER, TAMIL NADU GENERATION & DISTRIBUTION CO. LTD. APPELLANT(S) VERSUS T.T. INDUSTRIES LTD. & ANR. RESPONDENT(S)/ APPLICANT(S (Appln(s) for directions and office report) Date : 16/12/2016 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Subramonium Prasad,Sr.Adv.
Mr. B. Balaji,AOR Mr. Utkarsh Srivastava,Adv.ss Mr. Muthuvel Palani,Adv.
For Respondent(s) Ms. Shilpi Jain,Adv.
Mr. Shantanu Kumar,AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed judgment. The I.As stand disposed of.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed 'Non-Reportable' Judgment is placed on the file)