SANJEEVKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Mr. Gaikwad, learned A.S.G. for respondent no.1 waives notice. Mr. Sharma, learned standing counsel for respondent nos.2 to 10 waives notice.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners seek order and directions against respondent no.3 to release the remaining cash amount of Rs.24,29,000.00as shown in the order dtd. 17/11/2020 passed by respondent no.3. The petitioners also seek order and direction to pay the interest at the rate of 6% p.a. from 3/3/2018 to 23/12/2019 with compensatory interest at the rate of 12% p.a. from 24/12/2019 till 1/12/2020 on the amount of cash released of Rs.14,36,000.00 by order dtd. 17/11/2020 passed by respondent no.3.

(3.) The petitioners seek an order and direction against respondents to pay interest at the rate of 12% p.a. from 1/11/2017 to 1/12/2020 on cash amount of Rs.9,35,000.00 and interest at the rate of 12% p.a. from 1/11/2017 till its final realization of the amount of Rs.24,29,000.00.