UNION OF INDIA Vs. SENETH MUNDA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned Counsel for the parties.

(3.) This appeal is directed against the judgment and order dated 2.4.2009 passed by the High Court of Jharkhand at Ranchi in Contempt Case (Civil) No. 815 of 2007, whereby the appellants have been directed to pay the interest at the rate of 12% per annum on the awarded amount from 22.6.2003 to 25.11.2006. The said amount was directed to be paid by 30.5.2009.