ASHOK KUMAR Vs. STATE OF U P
LAWS(ALL)-2013-8-115
HIGH COURT OF ALLAHABAD
Decided on August 30,2013

ASHOK KUMAR Appellant
VERSUS
STATE OF U P Respondents


Referred Judgements :-

CHITRA GUPTA TRADING VS. UP PUBLIC WORKS DEPT [REFERRED TO]



Cited Judgements :-

M/S JAI AMBEY CONSTRUCTION VS. U.P. JAL NIGAM [LAWS(ALL)-2014-8-24] [REFERRED TO]


JUDGEMENT

- (1.)Heard learned counsel for the petitioner and learned Standing Counsel. These are two writ petitions which are on the same facts claiming the same relief and, therefore, for convenience they are being disposed of by a common judgment.
(2.)The main relief claimed in the petition is for issuance of a direction to the respondents to pay the particular amount against the bills in question for the completed work by them pursuant to the work orders issued.
(3.)There is further prayer to return the security amount on completion of the work.


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