STATE OF BIHAR Vs. AGRO ART INDUSTRIES

JUDGEMENT

(1.) Admittedly, the concerned department of the appellant has made full payment to the respondent for the supply of C. I Specials at the rates agreed between the parties and even the interest amount calculated on that basis has also been paid. It was in the established facts and circumstances of the case that the Division Bench of the High Court through the impugned order allowed his Writ Petition and directed payment of the outstanding dues of the respondents and the appellant has taken appropriate steps pursuant to the judgment of the Division Bench.

(2.) Mr. P. S. Mishra, learned senior counsel appearing for the respondents submits, on instructions, that the respondents have received all their outstanding dues inclusive of interest and that no further amount of any kind shall be claimed by the respondents arising out of the contract which was the subject matter of the controversy in the Writ Petition before the High Court.

(3.) We record the statement of Mr. Mishra and in view of the established facts and circumstances of this case find no reason to interfere with the judgment of the High Court. We, however, leave the question of law open.