- (1.) HEARD the parties.
(2.) IN this writ application the petitioner seeks mandamus directing the r8spondents for payment of admitted dues for the work done by it. It appears that pursuant to an work order the petitioner supplied spare parts and executed other works and submitted bills for Rs. 2,57,441.30 paise and Rs. 2,58,121.60 paise. It is contended that the respondents have admitted the dues of the petitioner but because of paucity of funds they are not making payment of the same.
(3.) SINCE it is money claim, no writ of mandamus can be issued against the respondents for payment of dues. If the respondents have admitted the dues and have expressed their inability to pay the same because of paucity of funds, I am of the opinion, that the same cannot be a ground for non -payment of dues.;