Union of India &
Ors. Vs. M/S. Champion Photostat Industrial Corporation
[Civil Appellate
Jurisdiction Civil Appeal No. 2699 of 2012 @ Special Leave Petition(C) No.1685 of
2012]
O R D E R
1.
Notice.
2.
Shri
S.K.Bagaria, learned senior counsel appears and accepts notice for
respondent-caveator.
3.
Leave
granted.
4.
We
have heard learned counsel for the parties to the lis.
5.
The
Union of India, in this appeal is primarily aggrieved by the order passed by
the High Court in imposing exemplary costs on two officers, namely, Shri Ranjit
Singh and Shri Lakshay Kumar.
6.
Shri
Bagaria, learned senior counsel appearing for the sole respondent would submit
that in the facts and circumstances of the case, the High Court ought not to
have imposed any costs. The statement of the learned senior counsel appears to
be very fair and requires to be accepted. Therefore, the appeal is allowed to
the extent of waiving of costs imposed on the two officers and to that extent the
impugned judgment and order of the High Court is set aside.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW
DELHI
MARCH
02, 2012
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