Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.6 OF 2008
IN
CIVIL APPEAL NO.3839 OF 2008
U.P. STATE INDUSTRIAL DEVELOPMENT
CORPORATION & ANR. ....APPLICANTS/
APPELLANTS
VERSUS
M/S. SWADESHI POLYTEX LTD. & ORS. ....RESPONDENTS
O R D E R
Present application has been filed by the appellants seeking directions for
refund of the principal amount along with interest. For the purpose of withdrawing
the amount already deposited with the Revenue Authority, it will be open for the
applicants to apply for refund of the said amount before the Revenue Authority.
The Interlocutory Application is accordingly disposed of.
.......................J.
(TARUN CHATTERJEE)
.......................J.
(V.S. SIRPURKAR)
NEW DELHI,
NOVEMBER 21, 2008.