REPORTABLE  

       IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION

CIVIL  APPEAL No.       OF 2009    (Arising out of SLP(C) Nos. 29117-29118 of 2008)        

M/S. BABA TRADING COMPANY ...   Appellant(s)                         Versus    VIDARBHA CHAMBER OF COMMERCE & INDUSTRIES & ORS.

...  Respondent(s)

J U D G M E N T

Dr. ARIJIT PASAYAT,J.

Leave granted.

After hearing learned counsel for the parties we dispose of the appeals with

following directions:

The appellant shall  be  permitted  to  continue as  licencee till  the  period

ending 30th September, 2009.  He has to pay Rs. 7,62,48,333/- p.a.  The amount shall

be payable in 12 monthly instalments .  If any amount has already been paid, the same

shall be  duly adjusted.   Needless  to  say, if  any amount is  payable for the period

ending on 30th January, 2009, the same shall be paid along with instalment due for

February, 2009.  The respondent No. 6 i.e. M/s. Joshi Freight Carriers Dhule, shall be

given licence for the subsequent two years, i.e.  period ending on 30th September, 2011

at the aforesaid rate of Rs. 7,62,48,333/- p.a. payable

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in 12 monthly instalments basis.  The earnest money, if any,

deposited by respondent No. 6 shall be returned to be re-deposited by 1st October,

2009.

The other I.As and petitions are disposed of.

The appeals are disposed of accordingly.

              ...................J.                                  (Dr. ARIJIT PASAYAT)   

             ....................J.                          ((ASOK KUMAR GANGULY)

New Delhi, January 23, 2009.