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Judgment
5 paragraphs · 204 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.
Mr. Akshit Pathania, Assistant Advocate General, Haryana, who on advance notice is present in Court on behalf of respondent-State, submits that claimed amount relates to four divisions i.e. Panchkula., Sonipat, Naraingarh and Ambala. As per his instructions, competent authority would consider petitioner’s claim and if any admitted liability is found, it would be discharged within 3 months from today. The petitioner has placed on record few invoices (relating to Ambala Mechanical Division) which stand already paid.
Learned counsel for the petitioner submits that respondent may be subjected to interest @ 6% per annum.
In the wake of statement of both sides, the petition stands disposed of with a direction to respondents to release payment to the petitioner within 3 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.