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M/S.Atluri And Co vs The State Of Andhra Pradesh
2022 Latest Caselaw 3996 AP

Citation : 2022 Latest Caselaw 3996 AP
Judgement Date : 14 July, 2022

Andhra Pradesh High Court - Amravati
M/S.Atluri And Co vs The State Of Andhra Pradesh on 14 July, 2022
Bench: Venkateswarlu Nimmagadda
     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.16930 of 2022

ORDER:

The petitioner had been awarded the works for supply of

public address-cum-conference system to new A.P.Meeting Hall,

Chittoor, supply of Furniture and supply of projectors along with

accessories. After execution of the said works, a final bill for a

sum of Rs.64,92,985/- was prepared on the basis of Measurement

Books. 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. It is the contention of the petitioner that even though the

respondents admitted that the petitioner is entitled for payment of

the aforesaid sum of money, no payment is being made. The

petitioner contends that such non-payment of money is clearly

arbitrary and high-handed requiring the interference of this Court.

3. This Court, in various orders, including the judgment of a

learned Single Judge of this Court dated 05.10.2021 in

W.P.No.10038 of 2021 and batch had taken the view that such

non-payment of dues is arbitrary and that such dues need to be

cleared by the respondents at the earliest.

4. In view of the aforesaid directions of this Court in various

cases and after hearing the submissions of the learned counsel for

the petitioner and learned counsel appearing for the respondents,

this Writ Petition is disposed of with a direction to the respondents

to release the amount of Rs.64,92,985/- to the petitioner at the

earliest, and at any rate, within a period of six (6) weeks from the

date of receipt of a copy of this order. If the respondents fail to pay

the amount within the stipulated time, the petitioner is entitled for

interest @12% per annum. There shall be no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending in

this Writ Petition shall stand closed.

______________________________________ VENKATESWARLU NIMMAGADDA, J

Date: 14.07.2022 Ivd

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.16930 of 2022

Dated: 14.07.2022

Ivd

 
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