WAREHOUSING &COLD STORAGE G.E.I.LTD.&ANR Vs BOARD OF TRUSTEES,PORT OF CALCUTTA
Case number: C.A. No.-007139-007139 / 2004
Diary number: 10702 / 2004
Advocates: Vs
INDRA SAWHNEY
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7139 OF 2004
WAREHOUSING & COLD STORAGE G.E.I.LTD. & ANR. ....APPELLANTS VERSUS
BOARD OF TRUSTEES, PORT OF CALCUTTA & ORS. ....RESPONDENTS WITH
CIVIL APPEAL NO.5158/2005
O R D E R
CIVIL APPEAL NO.7139 OF 2004:
Having heard learned senior counsel appearing for
the parties and after going through the impugned order and
considering the fact that the appellants had accepted and
paid enhanced rate of rent on the basis of subsequent
notifications issued by the respondents, we are not
inclined to interfere with the impugned order passed by the
High Court. Accordingly, this appeal is dismissed with no
order as to costs. Interim order, if any, stands vacated.
Considering the fact that a huge sum of money is
to be paid by the appellants to the respondents, reasonable
time must be given to them to pay off such amount.
Accordingly, we direct that the amounts in arrear shall be
paid/deposited by the appellants to the respondents within
nine months from this date.
CIVIL APPEAL NO.5158/2005:
List this appeal after 29th October, 2009.
......................J. (TARUN CHATTERJEE)
......................J. (AFTAB ALAM)
......................J.
(R.M. LODHA) NEW DELHI, SEPTEMBER 15, 2009.