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M/S. National Highways Authority Of ... vs M/S. Knr-Patel (Jv) Knr House on 27 November, 2015

Bench: A.K. Sikri, C. Nagappan

     ITEM NO.14                                COURT NO.13                             SECTION XIV

                                 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 (C) No. 31440/2015

     (Arising out of impugned final judgment and order dated 03/07/2015
     in FAO No. 321/2015 passed by the High Court Of Delhi At New Delhi)

     M/S. NATIONAL HIGHWAYS AUTHORITY OF INDIA (NHAI)                                  Petitioner(s)

                                                         VERSUS

     M/S. KNR-PATEL (JV) KNR HOUSE                                                     Respondent(s)

     Date : 27/11/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)
                                        Mr. Ranjit Kumar, Sr. Adv.
                                        Mr. Manish K. Bishnoi, Adv.

     For Respondent(s)
                                        Mr. Shyam Divan, Sr. Adv.
                                        Dr. Amit George, Adv.
                                        Mr. R. Sathish, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Issue notice limited to the award of Claim No. 5 as well as award of interest at the rate of 10 per cent compounded monthly.

Mr. R. Satish, learned counsel, accepts notice on behalf of the respondent.

Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

Reason: We make it clear that, in the meantime, the petitioner shall pay the principal amount on other claims SLP (C)No. 31440/2015 1  awarded in favour of the respondent and shall also pay interest which, for the time being, shall be calculated at simple rate of 12 per cent per annum. The amount shall be paid within four weeks.

We also make it clear that it is only an interim arrangement in order to enable the respondent to receive admitted amount under the Award and merely because by way of interim arrangement, we have directed the petitioner to pay the interest at Simple Interest would not mean that any final view is expressed on this aspect by this Court.

       (Nidhi Ahuja)                                (Rajinder Kaur)
       COURT MASTER                                  COURT MASTER




SLP (C)No. 31440/2015                                                           2