THE MANAGING DIRECTOR Vs. KALLUMALA AGRICULTURAL CO-OPERATIVE,

JUDGEMENT

(1.) THE 4th respondent in the Writ Petition No. 10082 of 2007 is the appellant in this appeal.

(2.) THE appellant is calling in caution the correctness or otherwise of the interim order passed by this Court in W.P.(C) 10082 of 2007 dated 30.03.2007. By the impugned order, the learned single Judge has directed the appellant to pay to the petitioner, the first respondent herein, an amount of Rs. 50 lakhs within two months. Brief facts are:

(3.) THE learned single Judge while entertaining the Writ Petition has granted the interim prayer, as sought for, by the contesting respondent in this appeal.