M/S Recolte Engineer Pvt Ltd vs The State Of Andhra Pradesh
2023 Latest Caselaw 208 AP

Citation : 2023 Latest Caselaw 208 AP
Judgement Date : 18 January, 2023

Andhra Pradesh High Court - Amravati

M/S Recolte Engineer Pvt Ltd vs The State Of Andhra Pradesh on 18 January, 2023

Bench: Ravi Nath Tilhari

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.26955 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 respondent No.5 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 Sri

M.Manohar Reddy, learned Standing Counsel for the

respondents 3 and 4 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 the

petitioner has not claimed interest on delayed payment.

5. 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 learned counsels for both the

parties with the following directions:-

a) The respondents 3 and 4 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 5th 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.