HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
WRIT PETITION No.5905 of 2023
ORDER:
The petitioner had executed a contract work for supplied material and engaged skilled and semi skilled labour for execution works for the year 2019, under an Agreement. After execution of the said contract, an amount of Rs.2,80,848/- had been prepared and submitted to the concerned for payment. As the payment of the said amount has not been made by the respondents, the petitioner has approached this Court, by way of this writ petition.
2. A learned Single Judge of this Court, in similar Circumstances, after considering the earlier orders of this Court, by an order dated 08.02.2022 in W.P.No.3074 of 2022, had directed that the respondents should pay the principal amount of the bill raised by the petitioner therein while leaving it open to the petitioner to agitate his right for interest.
3. In the said circumstances and following the said judgment, this writ petition is disposed of with a direction to the respondents to finalize the amounts payable to the petitioner within a period of three weeks from today and in any event to pay the amounts due to the petitioner within a period of six weeks thereafter.
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4. Needless to say, it would be open to the petitioner to agitate his rights for payment of interest in an appropriate forum. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
_________________________ R. RAGHUNANDAN RAO, J.
20.04.2023 RJS 3 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO WRIT PETITION No.5905 of 2023 20.04.2023 RJS