AKULA NARAYANA SWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Sri I. Koti Reddy, learned Standing Counsel representing the respondent No.4.

(2.) Learned Standing Counsel, on the basis of his telephonic instructions, states that the bills pertaining to the petitioners are being verified. He submits that it will take a little time because the bills pertained to an old work and the records have to be scrutinised before a final decision is taken. Learned counsel submits that after the scrutiny of the bills, if any amount is found due to the petitioners, it will be paid.

(3.) Learned counsel for the petitioners, on the other hand, submits that on the ground of verification, the amounts which are legitimately due to them cannot be indefinitely postponed.