AI Structured Summary
Not yet generated for this judgment
Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Article 226/227 of the Constitution of India is seeking direction to respondent to release payment with respect to work of P/L RCC Pipe NB in Shahkot along with interest @12% p.a.
Ms. Roja Agnihotri, who on advance notice is present in Court, accepts notice on behalf of respondent No.3 and filed Power of Attorney. Registry is directed to tag the same at an appropriate place.
Learned counsel for respondent No.3 submits that admitted liability would be discharged within 15 days 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 learned State counsel, the petition stands disposed of with direction to release admitted liability within 15 days 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.