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M/S. TDI Infrastructure Ltd vs Gurdarshan Singh Kalra

Supreme Court Of India · Decided on 4 February 2019 · Citation: (2019) 02 SC CK 0205

HON’BLE JUDGES
Dr. Dhananjaya Y. Chandrachud, J · Hemant Gupta, J
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Application No. 284 Of 2019 In Civil Appeal No. 9437 Of 2016
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Judgment

3 paragraphs · 134 words
1.

In clause (i) at page 1 of the order of this Court dated 11 January 2019, the rate of interest which has been recorded as 9% per annum is evidently a typographical error. It is common ground between learned counsel appearing for both the appellant and the respondent that the order when dictated in Court provided for interest @ 12% per annum. Clause (1) shall accordingly stand corrected to read 12% per annum instead of 9% per annum.

2.

In view of the above correction, time for making the payment of the first instalment is extended until the end of February 2019 on the request of the appellant. However, there shall be no extension with regard to the subsequent instalments payable under the order of this Court.

3.

M.A.No.284/2019 stands disposed of accordingly.