RAM CHANDER AND SONS Vs. UNION TERRITORY

JUDGEMENT

(1.) By this order we are deciding 17 applications filed by the petitioners under Order 47, Rule l read with Section 151 C.P.C. for review/recall of the order dated December 19, 1997, passed by this Court dismissing the writ petitions filed by the applicant.

(2.) At the outset, we deem it proper to mention that by an order dated 8.5.1998, the Court has already rejected two grounds on which the petitioners have sought review of the order dated 19.12.1997 (Since reported as (1998-1)118 P.L.R. 742). The relevant extract of order dated 8.5.1998 is reproduced below :-

(3.) Therefore, the only point which remains to be decided is whether the direction given by the Court for payment of interest @ 18% for the period during which the payment of rent at the rate specified in the notices which were under challenge in the writ petitions remained stayed.