Calcutta High Court
Rudra Bilas Kishan Sahakari Chini Mills ... vs Texmaco Ltd on 13 May, 2008
Author: Patherya
Bench: Patherya
AP No. 107 of 2007
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
RUDRA BILAS KISHAN SAHAKARI CHINI MILLS LTD.
Versus
TEXMACO LTD.
For Petitioner : S. S. BOSE, RAJ KUMAR BOSE, ADVS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 13th May, 2008.
The Court : There will be a judgment upon award dated 24th February,
1986.
This order is passed as the applications filed under Sections 30 and
33 of the Arbitration Act, 1940 have been dismissed so also the appeal filed
therefrom and the Special Leave Petition before the Supreme Court of India
by order dated 16th April, 2007.
It was submitted by the respondents that it was ready and willing to
pay the entire dues to the petitioner. As no payments have been received this decree is passed.
The decree-holder will be entitled to interest @8% p.a. on the award from the date of decree till realisation.
Decree be drawn up, completed and filed expeditiously. Department and all parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) kc. ,R.O.(ct.)