L KANNAPPAN, MANAGING PARTNER, VKN SHOT BLASTING INDUSTRIES Vs. ADDITIONAL GENERAL MANAGER, ACCOUNTS AND FINANCE, BHARAT HEAVY ELECTRICALS

JUDGEMENT

(1.) Heard Mrs.R. Jaansirani, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. K. Prabakaran, the learned Counsel appearing on behalf of the Respondents.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the first Respondent is directed to dispose of the Petitioner's representation, dated 27.09.2010, on merits and in accordance with law, within a specified period.

(3.) The learned Counsel appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.