M/S Vindhya Shakti Enterprises ... vs State Of U.P. Thru. Addl.Chief ...
2021 Latest Caselaw 3743 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 7036 of 2021
 

 
Petitioner :- M/S Vindhya Shakti Enterprises Thru. Prop. Smt Amrawati &Anr
 
Respondent :- State Of U.P. Thru. Addl.Chief Secy. Nagar Vikas,Lko.& Ors.
 
Counsel for Petitioner :- Mohd. Mansoor,Mohammad Danish
 
Counsel for Respondent :- C.S.C.,Rishabh Kapoor
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Notice on behalf of opposite party no. 1 has been accepted by the learned Chief Standing Counsel whereas Mr. Rishabh Kapoor, Advocate has accepted notice for opposite parties no. 2 to 7.

Learned counsel for petitioner submits that the amount of Rs. 2,08,479.60 is not being paid by the opposite parties although it is undisputed and admitted amount. It is submitted that in view of law laid down by the Apex Court vide judgment dated 08.03.2019 rendered in Civil Appeal No. 2610 of 2019; M/s Surya Constructions vs. State of U.P. and others, the opposite parties are liable to pay interest on the outstanding admitted amount.

Mr. Rishabh Kapoor, learned counsel for opposite parties no. 2 to 7 prays for and is granted a week's time to complete his instructions.

List thereafter, as fresh.

[Manish Mathur, J.] [Ritu Raj Awasthi, J.]

Order Date :- 16.3.2021

Santosh/-