Punjab-Haryana High Court
Raj Kumar And Another vs Union Of India And Others on 20 February, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
Civil Writ Petition No. 3234 of 2014 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Writ Petition No. 3234 of 2014
Date of decision : 20.02.2014
Raj Kumar and another
...Petitioners
versus
Union of India and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:Mr. R.K. Girdhar, Advocate,
for the petitioners.
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RITU BAHRI , J.
This petition under Articles 226/227 of the Constitution of India is for issuance of writ in the nature of mandamus directing the respondents to release the balance payment qua the work, which was allotted to the petitioners.
The petitioners were allotted some works at Bathinda Refinery of Guru Gobind Singh Refinery Project, Bathinda on 01.03.2010. The petitioners have completed their respective works to the satisfaction of the respondents, but the payments thereof have not been released to them till date. In this regard, the petitioners have given a legal notice dated 03.01.2014 (Annexure P-2), but no action has been taken thereon till date.
In view of the above position, this petition, at this stage is being disposed of without expressing any opinion on the merits of the case, by giving a direction to the respondents to look in to the legal notice of the petitioners (Annexure P-2) and decide the same in accordance with law, Prasher Ajay 2014.03.01 13:31 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No. 3234 of 2014 2 within a period of one month from the date of receipt of certified copy of this order. If the respondents come to a conclusion that the petitioners are entitled to the amounts mentioned in the petition, the same be released forthwith.
(RITU BAHRI) JUDGE 20.02.2014 ajp Prasher Ajay 2014.03.01 13:31 I attest to the accuracy and integrity of this document High Court Chandigarh