Sanjay Pandey vs State Of U P And 3 Others
2019 Latest Caselaw 5183 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 18941 of 2019
 

 
Petitioner :- Sanjay Pandey
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Bhagwan Dutt Pandey,Adya Prasad Tewari
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard Sri A. P. Tewari, learned counsel for the petitioner, learned Standing Counsel and Sri Pranjal Mehrotra, learned counsel for respondents no.2, 3 and 4.

The petitioner was awarded a civil contract which it is alleged was duly completed and a bill of Rs.14,78,016/- was raised but the payment has not been made to the petitioner.

The submission is that the aforesaid amount is not disputed and the respondent no.2 is only delaying the matter by getting the same verified or revived.

In view of the above, we issue ad-interim mandamus commanding the respondents to make the payment of the aforesaid amount to the petitioner within a period of six weeks or to show cause by filing counter affidavit within the same period.

Order Date :- 29.5.2019

Pramod Tripathi