JUDGEMENT
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(1.) The petitioner, an Advocate of Dhanbad has preferred this writ petition for direction on the respondent-Agricultural Produce Market Committee, Dhanbad to reimburse the bill submitted by him for appearance in different Courts in the Civil Court, Dhanbad in connection vath work of Agricultural Produce Market Committee, Damkara, Dhanbad.
(2.) According to petitioner, a sum of Rs. 2,95,517/- is payable to him by the respondents for conducting their departmental cases on contractual basis with 9% interest and compensation of Rs. 50.000/-.
(3.) On the other hand, according to counsel for the respondents, a sum of Rs. 17,211/- is payable to petitioner for the period in question which has been sent by cheque No 563526, dated 16th August, 2003.;
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