Delhi High Court - Orders
Dalbir Singh Sohi vs The General Manager & Anr on 28 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 670/2018
DALBIR SINGH SOHI ..... Appellant
Through: Ms. Geetanjali Mohan, Advocate.
versus
THE GENERAL MANAGER & ANR. ..... Respondents
Through: Mr. Jagat Arora, Advocate with Mr.
Murad Khan, Advocate.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 28.01.2019
1. The short issue here is about the Appellant's prayer that some interest should have been ordered to be paid on the amounts that are to be released to him by the Respondents as a result of the impugned judgment.
2. Learned counsel for the Appellant is directed to furnish to the learned counsel for the Bank within two weeks, a lump sum amount representing the simple interest at the rate of 6% per annum on the above for the period from when it became due till the date of payment. Learned counsel for the Appellant will also point out, in writing, to the learned counsel for the Respondent, if any further sum in terms of the impugned judgment of the learned Single Judge is payable.
3. Learned counsel for the Respondent-Bank states that if such amount is conveyed to him, he will seek instructions from the Respondent.
4. List on 26th March, 2019.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 28, 2019 ss