P.P.VAIDYA Vs. IFCI LTD

JUDGEMENT

(1.) W.P.(C) 1319/2011, CM No. 2803/2011 (for directions) and CM No. 17164/2012 (under Order 1 Rule 10 CPC)

(2.) It is argued that benefits had accrued under the SPLI and it was to be subsequently paid in instalments as per the SPLI, therefore, such benefits cannot be deprived of the petitioners.

(3.) Before I refer to the arguments on behalf of the petitioners, it is necessary to refer to the following paragraph 34 of the judgment of the Supreme Court in A.K. Bindal vs. Union of India, 2003 5 SCC 163:-