Supreme Court - Daily Orders
Union Of India vs Dina Nath Singh on 2 May, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.15 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 639/2018
(Arising out of impugned final judgment and order dated 11-04-2017
in WA No. 8834/2017 passed by the High Court of Judicature at
Allahabad)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
DINA NATH SINGH & ORS. Respondent(s)
Date : 02-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Akshay Amritanshu,Adv.
Ms. Vimla Sinha,Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Sanjai Kumar Pathak, AOR
Ms. Shashi Pathak,Adv.
Mr. Arvind Kumar Tripathi,Adv.
Mr. Shyamal Narain,Adv.
Mr. Akhilendra Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioners.
We are not inclined to interfere with the impugned interim order passed by the High Court because the High Court in order to protect the interest of the respondents Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.05.03 had only directed the petitioners herein to deposit 16:07:09 IST Reason: financial benefits admissible to the respondents in a 1 separate bank account in a fixed deposit scheme so that it may earn interest and if the respondents succeed in their petition before the High Court, they may be compensated.
On the last occasion, we had asked Mr. Maninder Singh, learned Additional Solicitor General appearing on behalf of the petitioners to seek instructions as to whether the petitioners are prepared to pay interest at the bank rate.
Today, learned counsel appearing on behalf of the petitioners had made a statement that there is no provision for paying interest, unless Court so orders. Therefore, we see no reason to interfere with the impugned interim order for this reason.
The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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