Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. OF 2009
(Arising out of SLP(C) Nos. 29117-29118 of 2008)
M/S. BABA TRADING COMPANY ... Appellant(s)
Versus
VIDARBHA CHAMBER OF COMMERCE & INDUSTRIES &
ORS.
... Respondent(s)
J U D G M E N T
Dr. ARIJIT PASAYAT,J.
Leave granted.
After hearing learned counsel for the parties we dispose of the appeals with
following directions:
The appellant shall be permitted to continue as licencee till the period
th
ending 30 September, 2009. He has to pay Rs. 7,62,48,333/- p.a. The amount shall
be payable in 12 monthly instalments . If any amount has already been paid, the same
shall be duly adjusted. Needless to say, if any amount is payable for the period
th
ending on 30 January, 2009, the same shall be paid along with instalment due for
February, 2009. The respondent No. 6 i.e. M/s. Joshi Freight Carriers Dhule, shall be
th
given licence for the subsequent two years, i.e. period ending on 30 September, 2011
at the aforesaid rate of Rs. 7,62,48,333/- p.a. payable
-2-
in 12 monthly instalments basis. The earnest money, if any,
st
deposited by respondent No. 6 shall be returned to be re-deposited by 1 October,
2009.
The other I.As and petitions are disposed of.
The appeals are disposed of accordingly.
...................J.
(Dr. ARIJIT PASAYAT)
....................J.
((ASOK KUMAR GANGULY)
New Delhi,
January 23, 2009.