GWALIOR DEV.AUTHORITY Vs. NARENDRA

JUDGEMENT

(1.) IN all these cases notices were issued confined to the rate of interest ordered by the State Commission. We have already taken a view in the case of HUDA Vs. Darsh Kumar(Revision Petition No. 1197/98) decided by this Commission that for the reasons set out therein. awarding interest @ 18% is reasonable keeping in view the long delay involved and. the rate of interest awarded by the State Commission which is not exceeding 18% for that reasons following our decision in HUDA v. Darsh Kumar, we find that there is no case made out for us to interfere with the impugned order under Section 21(b) of the Consumer Protection Act. Hencel, all these Revision Petitions as a result of above are dismissed with no orders as to costs. Revision dismissed.