S MAHALINGAM Vs. CHAIRMAN AND MANAGING DIRECTOR THE TAMIL NADU HANDLOOM WEAVERS CO OPERATIVE SOCIETIES LTD CHENNAI

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari for quashing the impugned order dated 23.08.2010 with respect to recovery of the dues from the petitioner. THE impugned order reads as under:

(2.) THE impugned order has been challenged by the petitioner on the ground that the order is without jurisdiction as the arbitration proceedings were in favour of the petitioner.

(3.) NOTICE was issued to the respondents. The learned counsel for the respondents is unable to defend the impugned order, as the facts stated in the affidavit are not disputed.