SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. S.L. Agarwal, the learned counsel appearing for the petitioner and Mr. Mukesh Kumar Sinha, the learned Standing Counsel appearing for Jharkhand Urja Vikas Nigam Limited (JUVNL).
(2.) Mr. S.L. Agarwal, the learned counsel appearing for the petitioner submits that on the first round of litigation the matter travelled up to the Supreme Court and he submits that thereafter it was directed to the Jharkhand Urja Vikas Nigam Limited to raise the current bill. He submits that for a sum of Rs. 15,53,536/- a bill has been raised on 13.12.2013. He further submits that this bill is bifurcated into two parts. The differential amount of Rs. 8,61,458/- against the assessment and collection for the period of July, 2006 to March, 2013 and 75 % of contract payment from May, 2013 to November, 2013 Rs. 2,46,750/-. He further submits that it is not in terms of the earlier direction of the Apex Court.
(3.) Mr. Mukesh Kumar Sinha, the learned Standing Court appearing for the Nigam submits that Rs. 15,53,536/- is the current bill and has been rightly raised, however, he further submits that the installments were also granted by the General Manager Cum Chief Engineer, Singhbhum Area, Jamshedpur vide letter dated 16.12.2013.;