- (1.) In all these writ petitions, the common point involved is whether the demand by the respondent for enhanced rate of interest i.e. 18% and 18.75% in place of 12.5% and 13.5% is justified in law or not. So, these petitions are being disposed of by this common judgment. Facts are almost identical except that the 'deeds of loan agreement' and 'deeds of modification' were executed on different dates but the contents are identical.
(2.) The Writ Petition No. 7076/1993 M/s. Gunjan Cement Pvt. Ltd. v. Rajasthan State Industrial Development and Investment Corporation Ltd. has been taken up as a leading case.
(3.) The petitioner is a Private Limited Company incorporated under the Companies Act, 1956. It sets up a mini cement plant at Industrial Area, Behror, District Alwar, Rajasthan. It carries on the business of manufacturing and selling cement.;