Rajasthan State Road Transport ... vs Sohanlal Vyas S/O Shri Rameshwar ...
2022 Latest Caselaw 6343 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Review Petition (Writ) No. 164/2022

                                    Rajasthan State Road Transport Corporation
                                                                                                      ----Petitioner
                                                                      Versus
                                    Sohanlal Vyas S/o Shri Rameshwar Prasad
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Vinayak Kumar Joshi For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

23/09/2022

Learned counsel for the petitioner has submitted that the

scope of review is limited to the rate of interest. He submits that

the standard rate of interest in such cases is 6% and if 9%

interest is allowed in this case, without any exceptional reasons,

the same would set a wrong precedent. In support of his claim, he

has relied upon Coordinate Bench judgment in the case of Prahlad

Singh Versus The Managing Director, Rajasthan State Road

Transport Corporation & Ors. in SBCWP No.14748/2014.

Considering the above, issue notice to the non-petitioner,

returnable within four weeks.

List after four weeks.

In addition, learned counsel for the petitioner will be at

liberty to serve extra set of copies upon the erstwhile counsel who

appeared in the main writ petition.

(SAMEER JAIN),J

Arun/57

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