Ram Singh vs Bses Rajdhani Power Ltd.
2003 Latest Caselaw 1145 Del

Citation : 2003 Latest Caselaw 1145 Del
Judgement Date : 21 October, 2003

Delhi High Court

Ram Singh vs Bses Rajdhani Power Ltd. on 21 October, 2003

Equivalent citations: 111 (2004) DLT 550 b

Author: R Sodhi

Bench: R Sodhi

ORDER

R.S. Sodhi, J.

1. Learned Counsel for the petitioner submits that petitioner will deposit 75% of Rs. 2,06,892.19 paise provided the respondent refunds the excess amount received by him under this order together with interest. In my opinion, it is fair that if the respondent takes money from the petition on account of some charges which are otherwise not chargeable, the same should be refunded to the petitioner together with interest.

With this observation CM(M) 627/2003 and CM 1324/2003 are disposed of.

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