Andhra Pradesh High Court - Amravati
M/S. Mahesh Infra And Logistics vs The State Of Andhra Pradesh on 28 February, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.P.No.4792 of 2023
PROCEEDING SHEET
Sl.
ORDER
No DATE
1. 28.02.2023 RNT, J Learned Government Pleader for Finance accepts notice for respondent Nos.1, 2, 5 and 8 and Sri G.V.S.Kishore Kumar, learned Standing Counsel, accepts notice for respondent Nos.3, 4, 6 and 7.
The grievance raised in the writ petition is that the respondents are not releasing the payment for the work i.e., i) Special repairs to Social Welfare College Girls Hostel at Paradesipalem Village of Chinagadili Mandal, Visakhapatnam District through agreement No.31/2019-20 dated 19.09.2019 for an amount of Rs.5,91,375/- and ii) Special repairs to Social Welfare College Boys Hostel at Bheemili Village and Mandal in Visakhapatnam District through agreement No.32/2019-20 dated 19.09.2019 for an amount of Rs.6,68,116/- totaling Rs.12,59,491/-.
Learned counsels for the respondents seek for and are granted three weeks' time to seek instructions and file counter affidavit.
Post on 21.03.2023.
___________ RNT, J AMD