Mukand Ltd. vs Assistant Collector Of Central ...
2005 Latest Caselaw 1358 Bom

Citation : 2005 Latest Caselaw 1358 Bom
Judgement Date : 16 November, 2005

Bombay High Court

Mukand Ltd. vs Assistant Collector Of Central ... on 16 November, 2005

Equivalent citations: 2008 9 S T R 227

Bench: V Palshikar, D Bhosale

ORDER

1. By this civil application, the petitioners seek payment of interest at the rate of 15% per annum on the amount retained by the State.

The original writ petition No. 2208 of 1991 filed by the petitioners was decided on 12-2-2004 and, the petition was allowed granting reliefs claimed therein. The petitioners should have or ought to have made any such claim for interest at the time when the order dated 12-2-2004 was passed. Having failed to do so and the petition having ended in his favour by that order, the civil application for grant of interest at subsequent stage is not tenable. The civil application is, therefore, rejected.

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