CourtKutchehry.com
High CourtsSingle Bench

Samajik Vikas Avom Unnayan Sansthan vs State of Jharkhand

Jharkhand High Court · Decided on 11 May 2018 · Citation: (2018) 05 JH CK 0050

HON’BLE JUDGES
ANUBHA RAWAT CHOUDHARY, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition(C) No.4380 of 2015
Download PDFAsk AI about this case

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

7 paragraphs · 145 words
1.

Counsel for the petitioner submits that this writ petition was filed for a direction upon the respondents to release the admitted dues of Rs.4,68,000/-,

which as per the counter-affidavit has already been paid to the petitioner during the pendency of this writ petition.Â

2.

Counsel for the petitioner further submits that there is also a prayer for payment of interest in this case.Â

3.

Considering the fact that the writ petition was filed in the month of September, 2015 and the payment was made in the first week of April, 2016, this

Court is not inclined to grant any relief to the petitioner in connection with his claim for interest.Â

4.

As the payment as claimed by the petitioner has already been paid to the petitioner, no further order need be passed in this writ petition.

5.

Accordingly the writ petition is disposed of.