H.S. Enterprise And Anr. vs. Bidhannagar Municipal Corporation And Ors.
Held
The High Court directed the Municipality to disburse the admitted outstanding dues to the contractor in ten equal monthly installments. The first installment was due by September 30, 2026, with subsequent installments by the 10th of each month, failing which 18% interest per annum would be levied on the outstanding balance.
Facts
A government contractor sought payment from Bidhannagar Municipal Corporation for construction work, including GST and cess, which was duly executed and certified. The Municipality admitted the payable amount but requested to pay in ten installments due to other payment obligations.
Key Issues
The key legal issue was whether the petitioners were entitled to receive the outstanding payment for the executed work and, if so, under what terms, considering the Municipality's request for installment payments.
AI-generated summary — verify with the full judgment below
Item.24
2026 ssi
Ct. 3
WPA 10984 of 2026
H.S. Enterprise and another.
-vs-
The Bidhannagar Municipal Corporation & others.
Ms. Sanghamitra Nandy
…for the petitioners
Mr. Avinash Kankani
Mr. Anish Kumar Mukherjee
…for the BMC
Report filed by the Municipality in Court today is taken on record.
The present writ petition has been filed inter alia praying for a direction upon the respondents to disburse the remaining portion of the bills payable to the petitioners against work order Sl. No. 4 of N.I.T. No. 101/PWD/ROAD/BMC dated 22.07.2022 amounting RS. 12,10,080/- (including GST and LW Cess) along with Security Deposit and earnest money amounting Rs. 21,500/-. The petitioner no. 1 claims to be a government contractor. The petitioner no.2 is a sole proprietor of the petitioner no.
According to the petitioners, the p
The judgment continues below.
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