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Supreme Court - Daily Orders

Swaraj Engines Ltd. vs Punjab State Industrial Dev. ... on 7 February, 2018

Bench: Arun Mishra, Amitava Roy

                                                     1

                                     IN THE SUPREME COURT OF INDIA
                                     CIVIL APPELLATE JURISDICTION



                                     CIVIL APPEAL NO.3583 OF 2008



                SWARAJ ENGINES LTD.                                    ... APPELLANT(S)

                                                 VS.

                PUNJAB STATE INDUSTRIAL DEVELOPMENT
                CORPORATION LTD.                                       ... RESPONDENT(S)




                                             O R D E R

1. After hearing learned counsel for the parties at length, by broad consensus arrived at rightly, it is ordered that in case the appellant offers an amount of Rs.74,12,412/- as principal amount, along with interest @11% (eleven per cent) till the date of payment, the plot shall remain with the appellant. Let the amount be paid within two months, along with the interest @11% till the date of payment.

2. It is agreed to between the parties that the amount which is lying with the Registry of this Court in a Fixed Deposit account, along with interest, shall also be accounted for and has to be adjusted in the amount so Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.02.13 13:31:38 IST worked out. Let amount be paid along with interest to the Reason: Punjab State Industrial Development Corporation Ltd. 2

3. With the above directions, the appeal and all pending applications stand disposed of.

...........................J. [ARUN MISHRA] ...........................J. [AMITAVA ROY] New Delhi;

7th February, 2018.

                                        3

ITEM NO.103                   COURT NO.10                     SECTION IV

                S U P R E M E C O U R T O F            I N D I A
                        RECORD OF PROCEEDINGS

Civil Appeal No(s).3583/2008 SWARAJ ENGINES LTD. Appellant(s) VERSUS PUNJAB STATE INDUSTRIAL DEV. CORPN.LTD. Respondent(s) Date : 07-02-2018 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. P.S. Patwalia,Sr.Adv.
Mr. Atishi Dipankar,AOR For Respondent(s) Mr. Arun K. Sinha,AOR Mr. Rakesh Singh,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is disposed of in terms of the signed order.




      (Sarita Purohit)                          (Jagdish Chander)
         Court master                             Branch Officer

(Signed order is placed on the file)