Rajasthan High Court - Jaipur
Rajasthan State Road Transport ... vs Sohanlal Vyas S/O Shri Rameshwar Prasad ... on 2 February, 2023
Author: Sameer Jain
Bench: Sameer Jain
[2023/RJJP/001265]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Review Petition (Writ) No. 164/2022
1. Rajasthan State Road Transport Corporation, Through The
Managing Director, Chomu House, Pariwahan Marg,
Jaipur.
2. The Executive Director (Traffic), Rajasthan State Road
Transport Corporation, Chomu House, Pariwahan Marg,
Jaipur.
3. The Chief Manager, Rajasthan State Road Transport
Corporation, Cbs Depot, Sindhi Camp, Jaipur.
----Petitioners
Versus
Sohanlal Vyas S/o Shri Rameshwar Prasad, Aged About 61 Years,
R/o Village Madhorajpura, Tehsil Phagi, District Jaipur.
----Respondent
For Petitioner(s) : Mr. Rajpal Dhankar, Adv. For Respondent(s) : Mr. Amit Jindal, Adv.
HON'BLE MR. JUSTICE SAMEER JAIN Order 02/02/2023
1. Considering the reasons stated in the application for condonation of delay, and considering that opposite side has no objections qua the same, the application for condonation of delay is allowed. Delay is accordingly condoned.
2. The review application was filed with the limited relief for modification of order qua rate of interest from 9% to 6%. In support the same, learned counsel for the petitioner has also placed reliance upon coordinate bench judgment of Prahlad Singh vs. The Managing Director, RSRTC & Ors. (S.B. Civil Writ Petition No. 14748/2014) (Downloaded on 07/02/2023 at 12:33:01 AM) [2023/RJJP/001265] (2 of 2) [WRW-164/2022]
3. Learned counsel for the respondent has submitted that as the matter pertains to past period and the limited controversy is of modification of rate of interest from 9% to 6%, he has no objection if the review application is allowed.
4. Considering the above, the order dated 08.03.2022 in S.B Civil Writ Petition No. 3458/2018 is modified to the extent that the rate of interest of 9%, mentioned in para 6 of the aforesaid order, be replaced by 6% interest. Rest of the order to remain the same.
5. The applicants are directed to make the compliance of order dated 08.03.2022 by paying the necessary arrears/payment with the interest at rate of 6%, within a period of one month from the date of this order.
6. The present Review Application is accordingly disposed of. Pending applications, if any, stands disposed of.
(SAMEER JAIN),J ANIL SHARMA /45 (Downloaded on 07/02/2023 at 12:33:01 AM) Powered by TCPDF (www.tcpdf.org)