Naresh Kumar Bansal vs State Of U.P. Thru Princ.Secy. And ...
2012 Latest Caselaw 2654 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 35914 of 2011
 

 
Petitioner :- Naresh Kumar Bansal
 
Respondent :- State Of U.P. Thru Princ.Secy. And Others
 
Petitioner Counsel :- Vinay Sharma,Amit Sthalekar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

Supplementary affidavit filed today be kept with the record.

It is admitted by the learned counsel appearing for the respondents that a sum of Rs.2,50,000/-  which has now become 2,31,033/- is due towards the petitioner. Since it is an admitted amount and as per our own order crisis of money is not a ground for the governmental authority not to pay amount due, therefore, we direct the authority concerned to pay the amount within a period of one month from the date of communication of this order before him along with simple interest @ 6% per annum positively. In case of default the person responsible will be called before the Court and appropriate order will be passed.

The writ petition is accordingly disposed of at the stage of admission, however, without imposing any cost.

Order Date :- 4.7.2012

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