STEPAN CHEMICALS LTD Vs. STATE

JUDGEMENT

(1.) THE principal amount to the tune of Rs. 1,40,449. 42 admittedly has been paid today in court by way of bank draft No. II/80/a. 216375/14937 dated August 17, 1984. Learned counsel for the petitioner, however, contends that the petitioner is entitled to get interest on the amount which was wrongly withheld. Learned counsel for the opposite party has controverted this claim and states that there is no stipulation between the parties regarding payment of interest. Learned counsel for the petitioner does not dispute that there is no agreement for the payment of interest but he claims it on the basis of bills submitted (annexures P-1 to P-4 annexed to the petition ). This claim thus being hotly disputed, no winding up orders can be passed on its basis. The petition is dismissed. No costs.