Supreme Court of India
State Of Orissa Etc vs S.K. Agarwalla Etc on 8 April, 1999
Equivalent citations: AIR 1999 SUPREME COURT 2254, 1999 AIR SCW 1200, 1999 AIR SCW 2282, 1999 TAX. L. R. 474, (1999) 2 SCALE 479.1, (1999) 2 JT 549 (SC), 1999 (2) ARBI LR 53, 1999 (2) LRI 482, 1999 (3) ADSC 301, 1999 (3) ADSC 466, 1999 (2) SCALE 475, 1999 (3) SCC 729, (1999) 104 TAXMAN 109, 1999 (5) KANT LD 242, 1999 (2) LRI 549, (1999) 2 JT 621 (SC), (1999) 237 ITR 284, (1999) 150 TAXATION 128, (1999) 47 KANTLJ(TRIB) 22, (1999) 2 SCALE 475, (1999) 153 CURTAXREP 205, (1999) 2 ARBILR 53, (1999) 3 SUPREME 413, (1999) 3 SUPREME 443
Bench: K. Venkataswami, Umesh C. Banerjee
CASE NO.: Appeal (civil) 710-711 of 1991 PETITIONER: STATE OF ORISSA ETC. RESPONDENT: S.K. AGARWALLA ETC. DATE OF JUDGMENT: 08/04/1999 BENCH: K. VENKATASWAMI & UMESH C. BANERJEE JUDGMENT:
JUDGMENT 1999 (2) SCR 475 The following Order of the Court was delivered :
It is brought to our notice that the question of Award of interest for pre- reference period by the Arbitrator has since been referred to a larger bench in Executive Engineer v. N.C. Budhiraj (dead) by L.Rs.-CA No. 3586 of 1984. Accordingly these appeals are tagged with Executive Engineer v. N.C. Budhiraj (dead) by L.Rs-CA No. 3586 of 1984.