BOSCH LIMITED Vs. MYSORE SALES INTERNATIONAL LTD.

JUDGEMENT

(1.) The appellant is challenging the legality and correctness of the dismissal of its Writ Petition by the Learned Single Judge by his order dated 28-10-2010 passed in Writ Petition No. 4688/09, in this appeal.

(2.) We have heard the learned counsel for the parries.

(3.) The petitioner filed the Writ Petition to issue a direction to the Respondent herein to pay a sum of Rs. 2,17,76,463/- with interest at 18% p.a. on the aforesaid amount to be calculated from 12-7-2007 till the date of payment.