MAYANGLANGBAM KOIRENG SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Devananda, learned Advocate appearing for the petitioner; Shri H. Kenajit, learned Advocate appearing for the MDS; Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondents and Shri S. Samarjt, learned CGC appearing for the Union of India.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents for payment of undisputed bill amounting to Rs. 2,28,07,012/- (Rupees two crore twenty eight lakh seven thousand and twelve) only with an interest of 18% per annum from the date of completion of the work.

(3.) ***