By Means Of This Writ Petition ... vs Unknown
2023 Latest Caselaw 569 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

             WRIT PETITION No.33273 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. Learned counsel for the petitioner submits that the claim

made by the petitioner under the bills for the work done under

the agreement as claimed in the present writ petition, has been

paid to the petitioner. He further submits that though the

petitioner has claimed the interest also on the delayed payment

but with respect to that prayer, liberty may be granted to the

petitioner to approach in appropriate proceedings.

3. 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 closed.

4. So far as the petitioner's prayer for interest is concerned,

as requested by the learned counsel for the petitioner, the

petitioner is granted liberty to approach the appropriate forum,

if so advised, clarifying that the grant of time to the respondents

as aforesaid, would not adversely affect the petitioner's claim for

interest for the period of entitlement, if any, under law.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date:02.02.2023 Gk/Rmd

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.33273 OF 2022

Date:02.02.2023 Gk/Rmd.