PENNA KRISHNAN Vs. JOINT REGISTRAR OF CO OPERATIVE

JUDGEMENT

(1.) PETITIONER is aggrieved by Ext.P3 whereby the Arbitrator refused to entertain the application for setting aside the ex parte award passed in A.R.C.381/01. There is no counter affidavit. After having heard counsel on both sides, I am of the view that it is only in the interests of justice that the petitioner is given an opportunity to contest the matter on merits. I quash Ext.P3 with a direction to the first respondent to see that the petitioner is permitted to contest the matter on merits. The needful in this regard shall be done within a period of two months from the date of production of a copy of the judgment, with notice to the petitioner and the second respondent. It is made clear that the judgment will not stand in the way of the petitioner, if so advised, approaching the second respondent for the benefit of one time settlement scheme. The writ petition is disposed of as above.