STATE OF ARUNACHAL PRADESH Vs. PHUPLU SINGPHO MIAO

JUDGEMENT

(1.) All these appeals and Interlocutory Applications being identical in nature, the same are taken up for disposal by this Common Judgment and Order.

(2.) The State is in appeal against a Judgment and Order dated 17.11.2017 in WP (C) 638 (AP) 2017, WP (C) 639 (AP) 2017, WP (C) 640 (AP) 2017 and WP (C) 641 (AP0 2017 by which the learned Single Judge had concurred with an earlier Judgment and Order, dated 25.11.2017, passed in WP (C) 628 (AP) 2016 as the facts were same. It was further directed that the State should obtain the original copy of the bills of the respondent herein and pay the same. It is further directed that since the matter involved huge amount of money, the payments should be made expeditiously as further delay would caused further loss by way of interest.

(3.) We have heard Shri K. Ete, the learned Sr. Addl. Advocate General assisted by Ms. P. Pangu, the learned State counsel representing the appellant-State.