G.Sai Pavan Kalyan vs The State Of Andhra Pradesh
2022 Latest Caselaw 9680 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.28413 OF 2021

JUDGMENT:-


1.    On 09.09.2022, the following order was passed:

               "Sri   G.   Naresh     Kumar,   learned   counsel,
     representing Sri M.Manohar Reddy, learned standing
     counsel for the respondent Nos.4 and 5, based on written

instructions submits that the final bills were recommended for payment to the contractor and the same has been cleared. An amount of Rs.8,59,560/- under CFMS No.ID of 2022-404715 was paid on 15.06.2022, Rs.3,10,904/- under CFMS No.ID of 2021-462031 was paid on 03.12.2021.

The aforesaid amount is different from the amount claimed in the writ petition.

Learned counsel for the petitioner prays for two (02) weeks time to obtain instructions from the petitioner. Post on 23.09.2022."

Learned counsel for the petitioner submits that the

petitioner is not turning up nor giving the instructions to him.

In view of the submission made by the learned standing

counsel for the respondents 4 and 5 on 09.09.2022, based on

the written instructions that the payment to the contractor has

been cleared on 03.12.2021, the writ petition is closed. No order

as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date:15.12.2022 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.28413 OF 2021

Date:15.12.2022 Gk.