Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) The petitioner is seeking a direction upon the respondent- Dhanbad Municipal Corporation for payment of bill of Rs. 1,10,575/- with interest in view of supply of water by tanker in certain period in the year 2011.
(3.) Counsel for the respondent-Corporation Mr. Sinha submits that if petitioner approaches the respondent no.2, the Chief Executive Officer, Dhanbad Municipal Corporation, he will look into the grievances of the petitioner on verification of records as to whether the dues are admissible or not.;