Jammu & Kashmir High Court - Srinagar Bench
M/S Unitech Group Of Engineers vs Srinagar Municipal Corporation And Ors on 6 May, 2024
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 156
Suppl. Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 946/2024
CM No. 2556/2024
M/s Unitech Group of Engineers ...Appellant/Petitioner(s)
Through: Mr. Shahbaz Sikandar, Advocate
Vs.
Srinagar Municipal Corporation and Ors. ...Respondent(s)
Through:
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
ORDER
06.05.2024
1. The case set up by the petitioner is that being a registered Self Help Group Class contractor bearing Registration No. 9846 KMR of 2016 was allotted contract for "Constructions of lane at Sheikh Hamza Colony Sector B Eidgh" in terms of allotment order bearing No. SMC/EERRWD/1286-1290 dated 23.12.2017 and supplementary agreement dated 14.02.2020.
2. The contention of learned counsel for the petitioner is that petitioner completed the aforementioned work as per the allotment order. After completing the work as per allotment order, completion certificate was also issued in his favour. He sought release of payment of an amount of Rs.14.32. lacs. Respondents released some amount but balance admitted liability of Rs.12.37 lacs has not been released in his favour till date.
3. Learned counsel for the petitioner submits that petitioner would feel satisfied if this writ petition is disposed of by directing the respondents to release the admitted amount in his favour.
4. In view of submission made by learned counsel for the petitioner, this writ petition is disposed of at this stage itself by directing the respondents to consider the claim of petitioner with regard to admitted liability, strictly in accordance with law within a period of six weeks' from the date certified copy of this order is served upon them.
5. This writ petition is disposed of along with connected CM(s).
(SINDHU SHARMA) JUDGE SRINAGAR 06.05.2024 Manzoor Manzoor Ul Hassan Dar I attest to the accuracy and authenticity of this document 08.05.2024 18:17