S.S. RAWAT Vs. PUVVADA VENKATA SIVA PRASAD

JUDGEMENT

(1.) The challenge in the instant appeal filed under clause 15 of the Letters Patent is to the order dtd. 14/6/2022 passed by a learned single Judge in C.C. No. 575/2022.

(2.) The factual matrix of the case which led to file the instant LPA is that the respondent herein filed W.P. No. 1263/2022 seeking mandamus declaring the action of respondents 1 to 3 therein in not paying the final bill amount to him as illegal, arbitrary and for a consequential direction. The said writ petition was allowed on 21/1/2022 with a direction that the respondents in the writ petition shall pay the principal amount of the bill raised by the petitioner within four weeks and the writ petitioner was at liberty to renew/raise/agitate his right with regard to interest aspect after disposal of the writ appeals.

(3.) Heard learned counsel for appellant Sri V. Ashok Ram, and learned counsel for respondent Sri Prabhunadh Vasireddy.