Supreme Court - Daily Orders
Commr.U.P.Avas Evam Vikas Parishd. vs Sajam Hng.Co.P.Ltd.. on 31 March, 2014
ITEM NO.46 COURT NO.3 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).22929/2010
(From the judgement and order dated 19/05/2010 in WC No.38303/2000 of the
HIGH COURT OF JUDICATURE AT ALLAHABAD)
COMMR.U.P.AVAS EVAM VIKAS PARISHD.& ORS Petitioner(s)
VERSUS
SAJAM HNG.CO.P.LTD.& ORS. Respondent(s)
(With prayer for interim relief and office report )
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Vishwajit Singh,Adv.
Mr.Maheshwari, Adv
For Respondent(s) Mr.Chandra Shekhar, Adv.
Mr.Praksh Gautam, Adv.
Mr.Mukesh Verma, Adv.
For Mr. Yash Pal Dhingra,Adv.
UPON hearing counsel the Court made the following
O R D E R
The High Court in its impugned judgment and order has thought it fit to direct the petitioners not to charge any penal interest from the respondent no.1-herein from the date of allotment till the date of handing over possession of the industrial plot in question.
Since the direction issued by the High Court is in the peculiar facts and circumstances pleaded by the parties, we do not find any infirmity with the order passed by the High Court. Therefore, we dismiss the Special Leave Petition. However, the question of law raised by the petitioners is kept open to be agitated in an appropriate case.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi)
Court Master Asstt.Registrar