SHRI ASHWANI GOSWAMI SON OF SHRI SUSHIL GOSWAMI, RESIDENT OF VILLAGE MAJHRNU, TEHSIL JOGINDERNAGAR, DISTRICT MANDI, H.P. Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD THROUGH ITS SECRETARY, KUMAR HOUSE, SHIMLA - 4

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:

(2.) THAT a writ in the nature of Mandamus may kindly issued directing the respondents to release the payment of Rs. 4,06,165/ - with interest @ 9%.

(3.) CONSEQUENTLY , present petition being devoid of any merit is dismissed. However, liberty is granted to the petitioner to take recourse to such remedies as are available to him, in accordance with law, including the agreement in question entered into between the parties. It is clarified that I have only gone into the question of authority and competence of the respondents to deduct the amount and not adjudicated the petition on merits with regard to the exact amount due and payable by the petitioner to the respondents.