PUNJAB STATE POWER CORPORATION LIMITED AND ANOTHER Vs. INDUCTION FURNACE ASSOCIATION OF NORTH INDIA AND ANOTHER

JUDGEMENT

(1.) This order will dispose of two appeals bearing LPA Nos. 1799 and 1800 of 2014, as the issue involved in both the appeals is common.

(2.) However, the facts have been extracted from LPA No. 1799 of 2014. .

(3.) The order dated 17.5.2012, passed by the learned Single Judge, granting interest to respondent No. 1 on security/advance consumption deposit for the years from 2003 to 2008, has been impugned in the present appeal.