Punjab-Haryana High Court
Haryana State Industrial & ... vs The Maharaja Surajmal Enclave Co-Op ... on 22 September, 2009
Author: J.S. Khehar
Bench: J.S. Khehar
LPA No. 932 of 2009 :1:
In the High Court of Punjab and Haryana, Chandigarh.
LPA No. 932 of 2009
Date of Decision: 22.09.2009
Haryana State Industrial & Infrastructure Development Corporation and
others.
....Appellants.
Versus
The Maharaja Surajmal Enclave Co-op Group Housing Soceity.
....Respondent.
Coram:- Hon'ble Mr.Justice J.S. Khehar
Hon'ble Mr. Justice S.D. Anand
Present: Mr. Dhiraj Chawla, Advocate
for the appellant.
...
J.S. Khehar, J. (Oral).
Through the instant Letters Patent Appeal, the appellant i.e. Haryana State Industrial & Infrastructure Development Corporation, has impugned the order passed by a learned Single Judge of this Court dated 5.8.2009, while disposing of Civil Writ Petition No.4302 of 2008.
A perusal of the aforesaid order reveals, that the respondent has been directed to pay not only the balance amount of installments, but also, contractual, as well as, statutory interest and penalty thereon.
We are satisfied, that the determination at the hands of the learned Single Judge is in obedience to the directions issued by the Supreme Court in Terri Oat Estate (P) Ltd. Vs. UT, Chandigarh and others (2004 2 LPA No. 932 of 2009 :2: Supreme Court Cases, 130, wherein it has been held, that resumption should be the last resort.
In view of the above, we find no infirmity in the order passed by the learned Single Judge.
Dismissed.
( J.S. Khehar ) Judge ( S.D. Anand ) Judge 22.09.2009 sk.