Citation : 2023 Latest Caselaw 13521 Ori
Judgement Date : 1 November, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.33 of 2023
M.D. OSWC, Khurda & Ors. .... Petitioners
Mr. N.K. Mohanty, Advocate
-versus-
Satyanarayan Sahu .... Opposite Parties
Ms. P.P.Barik, Advocate
On behalf of Mr. R.N. Parija, Advocate
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
01.11.2023 Order No.
04. This matter is taken up through hybrid mode.
2. Learned Counsel for the parties are present.
3. The present Review Petition has been filed with a limited prayer to reduce the rate of interest to 6% instead of 10%, as directed vide judgment dated 15.12.2022 passed in W.P.(C) No.4141 of 2016 .Such a prayer has been made solely on the ground that 10% interest awarded by this Court is in higher side than the present prevailing bank rate of interest allowed by the Nationalized Bank and the Petitioner will suffer irreparable loss, if the rate of 10% interest is not reviewed.
4. Mr. Mohanty, learned Counsel for the Review Petitioner submits, in terms of the judgment dated 15.12.2022 passed in W.P.(C) No.4141 of 2016, already an amount of Rs.17,80,000/- (Seventeen Lakh Eighty Thousand) has been paid to the Petitioner. Since the Review Application is pending, no interest has been paid
till date in terms of the judgment dated 15.12.2022.
5. Law is well settled that the scope of review is limited. That apart, this Review Application has been filed through a new set of lawyers, who were not the Counsels for the Corporation in W.P.(C) No.4141 of 2016.
6. Accordingly, the Review Petition stands dismissed.
(S.K. MISHRA) JUDGE Banita
Signature Not Verified Digitally Signed
Designation: JR. STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 02-Nov-2023 16:25:48
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