KUMAR AND KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present petition has been preferred for recovery of money from the respondents for the work done by the petitioher -contractor, on the basis of Annexure -5, a letter written by some Executive Engineer, Dhanbad. Thus, the present writ petition - is a money suit type of petition.

(2.) LEARNED counsel for the petitioner submitted that looking to Annexure -5, the letter written by the Executive Engineer, Dhanbad, the State Government has admitted the amount, payable to the petitioner, and the said admitted amount of Rs. 1,95,030/ - has not yet been paid.

(3.) HAVING heard learned counsel for both the sides and looking to the facts and circumstances of the case: ''