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Judgment
6 paragraphs · 182 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to release payment with respect to work carried out by it for the respondent along with interest @ 18% per annum.
Learned State counsel on instructions from Mr. Vijay Garg, XEN, Department of Irrigation & Water Resources, Yamuna Nagar submits that admitted liability would be discharged within four months from today subject to verification.
Learned counsel for the petitioner submits that respondent may be subjected to interest @ 18% per annum from the date of passing bills.
In the wake of statement of both sides, both the petitions stand disposed of with a direction to respondent to release payment to the petitioner within four months from today. If payment is not released within aforesaid period, the respondent would be liable to pay interest @ 9% per annum from the expiry of said period. The petitioner is at liberty to approach appropriate authority qua disputed amount, if any.
Pending Misc. application(s), if any, shall stand disposed of.