RAMPRAKASH GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner claims to be government contractor. It has been awarded various civil works. According to the petitioner, it has submitted bills for making payments, which have become due; but the payments are not being released by the respondents on the ground that the petitioner has not submitted Royalty Clearance Certificate.

(3.) HAVING considered the submissions made by the learned counsel for the petitioner and taking into consideration the various judgments on which reliance has been placed and more particularly, recently the view taken by this Court in the case of M/s. Arpit Heights (P) Ltd. (supra) in which the Division Bench after taking into consideration all the earlier judgments, has passed the following order: -