CHANDRAGIRI CONSTRUCTION COMPANY PVT LTD Vs. V SANDEEP

JUDGEMENT

(1.) It is submitted by the learned Government Pleader that the petitioner had not furnished Bank guarantee and therefore, the amount could not be released. It is further submitted that a civil suit has already been instituted in the matter.

(2.) Learned counsel for the petitioner submits that recovery has already been effected in violation of the proceedings of this Court.

(3.) Learned Government Pleader points out paragraph 7 of the affidavit filed in this matter and submitted that no recovery has been effected and the amount has not been adjusted towards liability. On the other hand, the amount has been transferred to deposit as per clause 2116.1 of the PWD Manual.