Unknown vs M/S Chadha And Co. V. Union Of India
2023 Latest Caselaw 13395 HP

M/s Chadha and Co. v. Union of India Execution Petition No. 2 of 2020

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12.9.2023 Present: Mr. J.S. Bhogal, Advocate with Mr. Suneet Goel and Sajal Koser Advocates, for the petitioner. Mr. Shashi Shirshoo, Central Government Counsel, for

Union of India.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan,

Deputy Advocate General, for the respondents/State.

Though, it is claimed on behalf of the respondent-Union

of India that a sum of Rs.1,05,00,000/- has been deposited in excess

but it appears that respondent-Union of India has not made correct

calculations, because, 12% simple interest per annum as awarded as

interest pendente lite on items Nos.1 to 13, by learned Arbitrator has

not been added to the total amount of award, while calculating interest

at the rate of 12% on overall amount, after the date of award. Hon'ble

Supreme Court in Hyder Consulting (UK) Limited v. Governor,

State of Orissa, (2015) 2 SCC 189, has clarified aforesaid aspect of

matter.

Having perused aforesaid judgment, learned Central

Government Counsel prays for and is granted three weeks' time to

reconsider the matter.

List on 19.10.2023.

(Sandeep Sharma) Judge September 12, 2023 (vikrant)