SHAPERS CONSTRUCTION LTD Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) BY this petition under Article 226 of the Constitution of India, the petitioner is seeking refund of the amount of Rs.12,36,783/ deducted by the fourth respondent from the petitioner's final bill.

(3.) HAVING heard learned counsel for the petitioner and having gone through the judgments of which reliance has been placed, we find no ground to interfere into the matter.