SREI INFRASTRUCTURE FINANCE LIMITED Vs. BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Mr.Appaiah P.B., learned counsel for the petitioner. Mr.Gowthamdev C.Ullal, learned counsel for the respondent.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner inter alia seeks a writ of mandamus directing the respondent to pay to the petitioner a sum of Rs.75,02,917/- along with interest at the rate of 18%.