Full Judgment Text
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1465 OF 2013
(SPECIAL LEAVE PETITION(CIVIL)NO.34012 OF 2010)
PUNE & ANR. APPELLANTS
VERSUS
STATE OF HARYANA & ANR. RESPONDENTS
O R D E R
1. After hearing the learned counsel for the parties to the lis ,
the delay in filing the petition is condoned.
2. Leave granted.
3. The issue raised in this appeal is squarely covered by the
decision of this Court in Civil Appeal No.3677 of 2010, titled Udho
Dass Vs.State of Haryana etc., decided on April 21, 2010.
4. Following the aforesaid decision, this appeal is disposed of,
in the same terms, observations and conditions, subject to the
JUDGMENT
rider that the appellants would not be entitled for payment of
interest on the amount of compensation so fixed by the High Court
from the date of the order of the High Court till today.
5. Accordingly, it is directed that the respondent(s) shall
settle the amounts payable to the appellants within three months'
time from today. If such payment is not made within the time
granted by this Court, it will carry interest at the
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rate of 12% per annum from the date of the orders passed by this
Court till such time of the payment.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(RANJAN GOGOI)
NEW DELHI;
FEBRUARY 18, 2013.
JUDGMENT
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