DCM SHRIRAM CONSOLIDATED LTD. Vs. CC

JUDGEMENT

(1.) ACCORDING to the applicants herein, the Tribunal in Miscellaneous Order No. 178/2004/NB -A dated 16.8.2004 has erred in holding that the applicants are entitled to interest on Rs. 34,83,457/ - from three months after 16.2.2001. According to them, the correct figure on which interest is to be awarded is Rs. 69,63,559/ - as per their calculation sheet.

(2.) THE decision on merits has been asked for; hence we heard the learned SDR and perused the records. We find that in the miscellaneous application No. 58/2004 for implementations of the Tribunal's order, the applicants have themselves have furnished the figure of Rs. 34,83,457/ -. Therefore, there is no mistake in directing payment of interest on the above amount. The application is hereby dismissed.