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Judgment
6 paragraphs · 133 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 including security with respect to work carried out by him for the respondent along with interest @ 18% per annum.
Learned counsel for respondents No. 2 and 3-Haryana Tourism Corporation, on instructions from Mr. Satish Kumar, Executive Engineer, Haryana Tourism Corporation submits that admitted liability would be discharged within two months from today.
Learned counsel for the petitioners agrees to the aforesaid arrangement.
In the wake of statement of both sides, the petition stands disposed of.
If the respondent fails to release the payments within stipulated period, it shall be liable to pay interest @ 6% per annum from the expiry of said period.