TIRUMALA CONSTRUCTIONS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Mr. Pappu Srinivasa Rao, learned counsel for the petitioner, submits that admitted amount of the bills had been paid. However, there is some disputed amount, for which, liberty may be granted to the petitioner to pursue appropriate remedy and the writ petition may be disposed of accordingly, he further submits.

(2.) Heard Mr. D. Srinivas, learned Government Pleader for Finance and Planning, appearing for respondent No.2.

(3.) In view of the submission made by the learned counsel for the petitioner, the Writ Petition is disposed of reserving liberty to the petitioner to pursue remedy as may be available in law in respect of the disputed amount of the bills in question. No costs. Pending miscellaneous applications, if any, shall stand closed.