Thota Rama Chandraiah vs The State Of Andhra Pradesh
2023 Latest Caselaw 1097 AP

        HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                WRIT PETITION No.2380 of 2023

ORDER:

The petitioner had executed a contract work towards the

cost of the material under an agreement. After execution of the

said contract, a final bill for a sum of Rs.1,17,945/- had been

prepared. 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. A learned Single Judge of this Court, in similar

Circumstances, after considering the earlier orders of this Court,

by an order dated 08.02.2022 in W.P.No.3074 of 2022, had

directed that the respondents should pay the principal amount

of the bill raised by the petitioner therein while leaving it open to

the petitioner to agitate his right for interest.

3. In the said circumstances and following the said

judgment, this writ petition is disposed of with a direction to the

respondents to finalize the amounts payable to the petitioner

within a period of three weeks from today and in any event to

pay the amounts due to the petitioner within a period of six

weeks thereafter.

4. Needless to say, it would be open to the petitioner to

agitate his rights for payment of interest in an appropriate

forum. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

_________________________ R. RAGHUNANDAN RAO, J.

23.02.2023 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.2380 of 2023

23.02.2023 RJS