PRITAM KUMAR LALA Vs. EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Prayer in this writ application has been made by tha petitioner for a direction to the respondents to release forthwith the admitted professional bill raised by the petitioner towards his professional charges for conducting the cases of the respondents in various courts/tribunals of Jharkhand and erstwhile State of Bihar, the total amount being Rs, 2,78,286/-. The demand for payment along with the interest @ 10% per annum has also been made.

(2.) Learned counsel for the petitioner submits at the outsat that the figure which now stands as due is Rs.2,40,378.00 since after part payment of some amount which the petitioner has received during the pendency of this writ application.

(3.) The facts of the case as explained by the learned counsel for the petitioner is that the petitioner had rendered his professional services to the respondents for conducting the cases of the respondents in the various courts and tribunals and he had raised his bills towards professional charges as per the tariff stipulated and agreed to by the respondents. In spite of submission of his bills, the respondents have failed to pay the outstanding dues.