IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2699   OF 2012 (@ SPECIAL LEAVE PETITION(C)NO.1685 OF 2012)

UNION OF INDIA & ORS. ... APPELLANTS

VERSUS

M/S.CHAMPION PHOTOSTAT INDUSL.CORP. ... RESPONDENT

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

: 2 :

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