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Judgment
6 paragraphs · 141 wordsJagmohan Bansal, J
petition under Article 226/227 of the Constitution of India is seeking direction to the respondent to release its dues with respect to work carried out.
Learned State counsel submits that admitted liability would be discharged within four months from today.
Learned counsel for the petitioner submits that respondent may be subjected to interest @ 6% per annum from the date of passing bills.
In the wake of statement of State counsel, the petition stands disposed of with direction to release admitted liability within four months from today along with interest @ 6% per annum from the date of passing bills. It is made clear that if payment is not released within aforesaid period, the rate of interest would be 9% from the expiry of said period.
Pending application(s), if any, stands disposed of.