M/S Sri Sainath Constructions, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 8953 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

              WRIT PETITION No.21540 OF 2022

JUDGMENT:-


1.    By means of this writ petition filed under Article 226 of

the Constitution of India, the petitioner prays for direction to

the respondents to make the payment of the bill amount for the

works undertaken by the petitioner, under the agreement with

the respondents.

2. Smt V. Padmaja, learned AGP for

Finance representing the respondents 2,6 and 7 submits on the

basis of instructions that the necessary funds for payment of

the amount under the bills have been released.

3. Sri G. Naresh Kumar, learned counsel representing the

respondents 1,3, 4 and 5 submits that the bills, will be

uploaded, if not already uploaded in the CFMS portal within two

weeks from today.

4. Learned counsel for the petitioner submits that though

the petitioner has claimed interest on the delayed payment, but

as per the petitioner's instructions now the petitioner is not

pressing the writ petition for the prayer of grant of interest.

5. Accordingly, this writ petition is confined only to the

prayer for the payment of the amount under the bills for the

work.

6. Considering the submissions advanced by the learned

counsels for the parties/and after recording the stand of the

respondents as submitted, the writ petition is being disposed of

finally with the consent of the parties counsel, with the following

directions:-

a) The respondents 3 to 5 shall resubmit/upload the bills of

the petitioner for the work in question, in CFMS portal

within two (02) weeks from today; if fresh uploading is

required.

b) The 1st respondent - Principal Secretary, Finance

Department, shall within a further period of eight (8)

weeks shall release the amount payable, to the petitioner,

on due verification and scrutiny as per the procedure, if

there is no other legal impediments in making payment.

c) The entire exercise shall be completed positively in ten

(10) weeks from today.

7. The writ petition is disposed of finally with the aforesaid

directions and observations. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date:23.11.2022 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.21540 OF 2022

Date:23.11.2022 Gk.