APARESH KUMAR SINGH,J. - (1.) Surviving defects are ignored.
(2.) Heard counsel for the petitioner.
(3.) Petitioner/plaintiff preferred Title Suit No. 84/2000 for declaration that there exist no express or implied contract between the plaintiff and defendant with regard to the payment of interest for delayed payment against supply of H.T.S. Wires. He also prayed for declaration that the defendant is liable to pay credit to the plaintiff the excess amount paid till the defendant gave effect to the reduced rate @ Rs. 17,790/- per MT. He consequentially prayed for money decree of the total amount along with interest.;