Andhra Pradesh High Court - Amravati
Between vs The State Of Andhra Pradesh on 7 March, 2026
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
APHC010257602025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
SATURDAY, THE SEVENTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION No.13501 OF 2025
Between:
M/s.Bhargav Enterprises, 6-3-905/B, Flat No.4, Kashyap Apartments,
Jaffer Ali Bagh, Somajiguda, Hyderabad, Telangana, Rep. by its
Authorized Person D. Sreekanth Reddy
...Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Secretary, Finance and
Planning Department, Secretariat, Velagapudi, Guntur District
2. The Andhra Pradesh Medical Services Infrastructure (APMSIDC)
Development Corporation, Rep by its Vice Chairman and
Managing Director,3rd Floor, IT Park, Mangalagiri, Guntur District
...Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court
may be pleased to issue an appropriate writ, order or direction more
particularly one in the nature Writ of Mandamus, declaring the action of
the respondents in not paying the bill amount of Rs.5,30,32,549.15 for
the executed work of supplying various medical equipments to Health
Care Organizations in the state of Andhra Pradesh by way of 57
purchase orders executed by the 2nd respondent in favour of petitioner,
as illegal, arbitrary, violative of Article 14 and 19(g) of the Constitution of
India and consequently direct the Respondents to forthwith release the
payments of above bill amount towards part payment along with interest
and pass such other order or orders as are deemed fit and proper.
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to direct the respondents to forthwith process and release the
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WP_13501_2025
pending bill amount of Rs.5,30,32,549.15 for the executed work of
supplying various medical equipments to Health Care Organizations in
the state of Andhra Pradesh by way of 57 purchase orders executed by
the 2nd respondent and pass such other order or orders as this Hon'ble
Court may deem fit and proper in the interest of justice.
Counsel for the Petitioner : Mr.K.Rathanga Pani Reddy
Counsel for the Respondents: G.P. for Finance and Planning
The Court made the following ORDER:
Mr.R.V.Shiva Teja Reddy, learned counsel representing the
learned counsel for the petitioner submits that the bill amount has been
paid to the petitioner. In view of the same, nothing survives for
adjudication.
2. Recording the said submission, the writ petition is closed. There
shall be no order as to costs. Miscellaneous petitions pending, if any,
shall stand closed.
____________________
NINALA JAYASURYA,J
March 07, 2026
vasu
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WP_13501_2025
REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1. THE STATE OF AP, Rep. by its Secretary, Finance and Planning
Department, Secretariat, Velagapudi, Guntur District
2. The Andhra Pradesh Medical Services Infrastructure APMSIDC
Development Corporation, Rep by its Vice Chairman and Managing
Director,3rd Floor, IT Park, Mangalagiri, Guntur District
3. One CC to SRI. K RATHANGA PANI REDDY Advocate [OPUC]
4. Two CCs to GP FOR FINANCE PLANNING High Court of Andhra
Pradesh [OUT]
5. Two CD Copies
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WP_13501_2025
HIGH COURT
NJSJ
DATED:07/03/2026
ORDER
WP NO. 13501 OF 2025