J D PHARMACEUTICALS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This first appeal has been preferred against the judgment and decree dated 14.12.95 passed in M.S. No. 245/93 by Assistant District Judge No. 1, Kamrup, Guwahati.

(2.) The appellant is aggrieved by only a part of the impugned decree by which interest payable under the Interest on Delayed Payments to small Scale and Ancillary Industrial Undertakings Act, 1993 has not been awarded from the appointed day i.e. on expiry of 30 days of the supply of goods. Instead the trial Judge allowed interest with effect from 23.9.92 when the Act of 1993 came into force.

(3.) We have heard learned counsel for the appellant and the respondents.