AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 158 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 @ 12% per annum.
Learned counsel for the respondent Nos.2, 4 & 5 submits that they are Executing Agency and payment has to be released by respondent No.3. The moment they receive payment from respondent No.3, would release the same to petitioner.
The liability is undisputed. There is delay only on account of communication between respondent Nos.2 & 3. The petitioner cannot be denied his payment.
The petition stands disposed of with a direction to respondent to release payment to the petitioner within three months from today failing which would be liable to pay interest @ 9% per annum from the expiry of said period.
Pending Misc. application(s), if any, shall also stand disposed of.