Full Judgment Text
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CASE NO.:
Appeal (civil) 3194 of 2008
PETITIONER:
STATE OF M.P
RESPONDENT:
M/S M.R.CONSTRUCTION ENGERS.& CONTRATR.
DATE OF JUDGMENT: 29/04/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.3194 OF 2008
(Arising out of SLP(C)No.3916 of 2007)
Delay condoned.
Leave granted.
While issuing notice on 19.02.2007, we passed the following Order :-
"Issue notice, returnable within four weeks, on the question of
condonation of delay and also on the special leave petition to the extent that
whether the petitioner is liable to pay interest @ 18% or not.
There shall be interim stay of the operation of the impugned
judgment."
The only contention raised before us was whether the appellant was liable to pay int
erest at
the rate of 18% or not as directed by the High Court. Since we have issued limited notice o
n the
Special Leave Petition, we are not inclined to decide whether the question of limitation tak
en by the
learned counsel for the appellant was justified or not. In that view of the matter and afte
r hearing
learned counsel for the parties, we direct to pay 9% interest instead of 18% interest as awa
rded by
the arbitrator. With this modification, the appeal stands disposed of. There shall be no or
der as to
costs.