RITA CHHABRA ETC Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the rival parties.

(2.) Learned counsel for both the parties have stated that a similar writ petition has been disposed of by a Division Bench of this Court on 16/9/2015 and the same order needs to be made in the present writ petition as well.

(3.) It is not in dispute that the subject matter of the present writ petition qua rate of interest is pending before the Supreme Court of India against the order of this Court passed in appeal. This Court in CWP No. 11065 of 2014 decided on 16/9/2015 made an order subjecting the terms and conditions regarding interest to the disposal of the matters pending before the Apex Court.