LAWS(KER)-2007-3-84

S JAYAKUMAR Vs. WELFARE FUND INSPECTOR

Decided On March 20, 2007
S.JAYAKUMAR Appellant
V/S
WELFARE FUND INSPECTOR Respondents

JUDGEMENT

(1.) HEARD.

(2.) AS the learned counsel for the petitioner submits that the amount demanded has been paid, let the final determination order for a period of two years be finalized within a period of two months and if any amount is found to be due to the petitioner, that shall be refunded. This writ petition is disposed of as above.