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Judgment
Vinod K. Sharma, J.—The prayer made in the writ petition is, for issuance of a writ, in nature of mandamus, directing the Respondents to forthwith repay the entire principle amount of Rs. 7.10 cores, with cumulative interest accrued rate of interest, till date of complete realization, amounting to Rs. 7.10 Crores, with interest, amounting to Rs. 3,04,36,732/-[Rupees Three crore Four lakh Thirty six thousand Seven hundred and Thirty two only] on the Bonds purchased by the Petitioner, from the Respondent No. 1.
The prayer made in the writ petition shows, that it is a pure and simple claim of recovery, under a contract entered between the parties.
It is now well settled that pure claim of money cannot be adjudicated, in writ jurisdiction. The writ court cannot be converted into a civil court, to adjudicate the recovery of money, not involving statutory claiMs.
Consequently, this petition is dismissed. The Petitioner if is so advised, may work-out its remedy under ordinary civil law. No. costs.