SADANAND GUPTA Vs. UNION OF INDIA THROUGH PRINCIPAL SECRETARY
LAWS(JHAR)-2018-7-130
HIGH COURT OF JHARKHAND
Decided on July 02,2018

Sadanand Gupta Appellant
VERSUS
Union Of India Through Principal Secretary Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard counsel for the petitioner.
(2.) This writ petition has been filed for the following reliefs:- "For issuance of direction upon the respondents to release the outstanding amounts of Rs. 6,85,92,811/- against the work done by the petitioner pertaining to the construction of Administrative Building in the Campus of Central University of Jharkhand along with compound interest @ Rs. 18% per annum, which has been illegally withheld by the respondents."
(3.) Counsel for the respondents on the other hand submits that the amount as claimed by the petitioner is not an admitted amount and moreover criminal case by C.B.I is pending against the petitioner in connection with the work involved in this case and charge-sheet has already been submitted in connection with the same.;


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