Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5133 OF 2006
PUNJAB STATE ELECTRICITY BOARD Appellant(s)
| Respo | |
| VERSUS<br>POWERGRID CORPORATION OF INDIA & ORS.<br>WITH<br>CIVIL APPEAL NO. 256 OF 2007<br>J U D G M E N T<br>KURIAN, J.<br>1. Despite the very persuasive submissi<br>by Mr. Pradeep Mishra, learned counsel a<br>the appellant, we find it difficult to ap |
submissions.
JUDGMENT
2. What has been done by the respondents is only to
correct an obvious error that has crept in while
applying the norms in the matter of depreciation on
equities.
3. That there is no depreciation on equity, cannot
be disputed. In the subsequent years, it is seen
that the mistake has been corrected also.
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4. In that view of the matter, we do not find any
merit in these appeals which are, accordingly,
dismissed.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
February 24, 2016.
JUDGMENT
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