BALAJI CONSTRUCTION COMPANY Vs. SUNIL KUMAR GARG

JUDGEMENT

(1.) Writ Court vide order dtd. 20/11/2017 had directed the respondents to make payment of admitted dues, if any, to the petitioner within six months from the date of presentation of certified copy of the order.

(2.) Alleging non-compliance of the said judgment, this contempt petition has been filed by the petitioner.

(3.) A compliance affidavit has been filed by Mr. Sunil Kumar Garg, Executive Engineer, Provincial Division, P.W.D., District Haridwar. In para 8 of the said affidavit, it has been stated that petitioner was awarded two contracts and payment was due to him in respect of both the contracts. It has further been stated that in respect of Contract No. 250/EE/2013-14 dtd. 15/2/2014, entire sum i.e. ?16,59,249/- has been paid to the petitioner. Regarding the second contract, namely, Contract No. 274/E.E./2015-16 dtd. 11/1/2016, amount due was ?17,56,623/-, out of which petitioner has been paid ?16,59,249/- and a sum of ?1,61,623/- remains to be paid to him. In para 9 of the said affidavit, which is dtd. 23/5/2019, it has been stated that payment of balance amount of ?1,61,623/- would be made to petitioner as and when Budget is made available.