Sd.Amanulla vs The State Of Andhra Pradesh
2023 Latest Caselaw 160 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

              WRIT PETITION No.30775 of 2022

JUDGMENT:-

1.    This writ petition was filed for a direction to the

respondents to make the payment of the amount under the bills

for the work executed under the agreement.

2. The respondent No.1 has filed the affidavit stating that

the amount under the bills for the work as claimed has been

paid to the petitioner.

3. Sri B.S.S.Kumar, learned counsel, representing Ms.

K.Pallavi, learned counsel for the petitioner submits that the

amount as claimed has been paid and the petitioner is satisfied

with such payment. He further submits that the petitioner

though made a prayer for payment of interest on such amount

due to delay in payment, but the petitioner is now not pressing

for payment of interest.

4. Recording the same, 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: 06.01.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.30775 of 2022

Date: 06.01.2023

Scs