Anubha Rawat Choudhary, J. - (1.) Heard Mr. Pravin Kr. Pandey, counsel appearing for the petitioner and Mr. Bhawesh Kumar, S.C. II assisted by Mr. Rahul Kamlesh, for the respondents.
(2.) The writ petition has been filed by the petitioner for direction upon the respondents to pay the amount of Rs. 6,38,440/- with statutory interest at the rate of 12% from the period of 22.01.2015 to till date in connection with the work done vide Agreement No. F2-01/2013-14 dated 03.09.2013 being the amount deducted by the respondent nos. 3 to 7 as penalty whereby alleging non completion of work by the petitioner within the stipulated time.
(3.) The counsel for the petitioner submits that the petitioner could not complete the work on time on account of non-payment of first bill and also on account of non-availability of sand.;