RAJANI DEVI BANKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the order passed by this Court on 14/3/2022, the Hindustan Petroleum Corporation limited (HPCL)-Opposite Parties 2 and 3 has filed a memo pointing out that they have prepared two demand drafts, one each in favour of two Petitioners for equal amounts of Rs.10,20,000.00 less the TDS under Sec. 194-I of the Income Tax Act, 1961, thereby working out to Rs.9,18,000.00 each. The two demand drafts have been handed over to learned counsel for the Petitioners in Court today and have been accepted by him. This is without prejudice to the rights and contentions of the parties.

(2.) HPCL has expressed his willingness to extend/renew the lease agreement. The parties are willing to negotiate the terms through discussions. Learned counsel for the parties state that they will negotiate to arrive at an amicable solution regarding the terms for continuation of the lease in favour of the HPCL.

(3.) To report further developments, list on 5/7/2022.