Uttarakhand High Court
Ms P.K.Singhal And Company vs State Of Uttarakhand And Others on 2 March, 2016
Author: U.C. Dhyani
Bench: U.C. Dhyani
WPMS No. 1079 of 2015 U.C. Dhyani, J.
Mr. Vivek Shukla, Advocate for the petitioner.
Mr. R.C. Arya, Standing Counsel for the State / respondent nos. 1 to 5.
By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing and setting aside the impugned orders dated 14.09.2012 and 19.03.2014, passed by respondent no. 4 and respondent no. 2 respectively, contained as Annexure no. 12 and 13 to the writ petition. A further writ in the nature of mandamus has also been sought commanding the respondents to realize all the bills and earnest money of the petitioner with prevalent bank interest.
Counter affidavit has been filed on behalf of Asstt. Engineer, Irrigation Division, Haridwar, indicating therein that an amount of Rs. 6,78,776/- is to be paid to the petitioner and the balance of Rs. 2,03,702/- has been paid to the petitioner.
Writ petition is disposed of by directing respondent no. 4 to pay the admitted dues (Rs. 6,78,776/-) to the petitioner within three weeks from today, failing which the petitioner will also be entitled to simple interest at the rate of six per cent per annum from the date it fell due to the petitioner.
Stay application no. 5320 of 2015 also stands disposed of.
(U.C. Dhyani, J.) 02.03.2016 Negi