As per the case facts these appeals were filed by the New Delhi Municipal Council NDMC and Delhi Sikh Gurdwara Management Committee DSGMC challenging a common High Court judgment concerning ... the payment of dues including interest to school staff NDMC had already paid the principal amount to the staff The reason for the appeal to the Supreme Court was to determine the legitimacy of the High Court's order regarding interest payments and to clarify NDMC's right to reimbursement from DSGMC The question arose regarding the NDMC's entitlement to reimbursement of amounts paid to school staff from the DSGMC and the legitimacy of the High Court's direction for interest payment Finally the Supreme Court upheld the High Court's directive for interest payment to the staff since the principal amount had been paid It directed NDMC to pay all remaining dues with interest within a specified period Crucially the Supreme Court affirmed NDMC's right to seek reimbursement from DSGMC if the latter does not voluntarily repay and allowed NDMC to seek involvement in a pending contempt case to pursue this reimbursement