Supreme Court - Daily Orders
State Of U.P. vs M/S.The Coromandal Engineering ... on 2 January, 2014
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ITEM NO.24 COURT NO.5 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)....../2013
CC 14338-14339/2013
(From the judgement and order dated 01/02/2013 in FAFO No. 143/1998 and
FAFO No.1947/2011 of The HIGH COURT OF JUDICATURE AT ALLAHABAD)
STATE OF U.P. Petitioner(s)
VERSUS
M/S.THE COROMANDAL ENGINEERING CO.LTD. Respondent(s)
With IA NO. 1-2 (Condonation of delay in filing SLP and condonation of
delay in refiling SLP)
Date: 02/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
For Respondent(s) Mr. S. Rajan, Adv.
Mr. Bhagabati Prasad Padhy, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |We are not inclined to interfere with the impugned orders passed by the High | |Court but we make it clear that respondents will be entitled to simple interest| |at the rate as awarded by the Arbitrator. | |The Special Leave Petitions are disposed of. | | | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |