ADITYA MASS COMMUNICATIONS PRIVATE LIMITED Vs. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION
LAWS(SC)-2003-9-95
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
September 23,2003
ADITYA MASS COMMUNICATIONS (P) LTD.
Appellant
VERSUS
A.P.S.R.T.C.'
Respondents
JUDGEMENT
N. Santosh Hegde, J. -
(1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) A limited question arises for our consideration in this appeal that is, whether on facts and circumstances of this case the High Court was justified in reducing the interest on the amount to be refunded by the respondent from 12% per annum to 9% per annum.;
(2.) Leave granted.
(3.) A limited question arises for our consideration in this appeal that is, whether on facts and circumstances of this case the High Court was justified in reducing the interest on the amount to be refunded by the respondent from 12% per annum to 9% per annum.;
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