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Judgment
Jagmohan 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 State counsel submits that admitted liability would be discharged within three months from today.
Learned counsel for the petitioner submits that respondents may be subjected to interest @ 6% per annum from the date of passing bills.
In the wake of statement of both sides, the petition stands disposed of with a direction to the respondents to release payment to the petitioner within three 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. The petitioner may avail alternative remedies with respect to disputed liability.
Pending application(s), if any, shall also stand disposed of.