M/S TYRE WORKS Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioner is grieving before the writ court against the Communication dated 08.11.2013 at Annexure-A and another Communication dated 28.12.2010 at Annexure-B incidental to Annexure-A. The communication at Annexure-A at its operative portion reads as under:

(2.) After service of notice, the respondents having entered appearance through their Sr. Panel Counsel has filed the Statement of Objections opposing the writ petition; learned Panel Counsel makes vehement submission in justification of the impugned communications and seeks dismissal of the writ petition; they have also filed an application seeking initiation of criminal proceedings against the petitioner for the arguable acts of perjury; the petition and this application are taken up for consideration together on the request of both the sides.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: