MANAGEMENT OF CAMBODIA MILLS Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Petitioner/Mills in W.P. No. 957 of 2003, has filed the writ petition seeking a Writ of Certiorari in calling for the records of the first Respondent in Claim Petition Nos. 446 to 462 of 2000 dated 07.02.2002 and to quash the same.

(2.) The Petitioner/Mills in W.P. No. 14393 of 2003, has filed the writ petition seeking a Writ of Certiorari in calling for the records of the first Respondent in Claim Petition Nos. 292 to 363 of 2000 and 217 to 299 of 2001 dated 07.02.2002 and to quash the same.

(3.) According to the learned Counsel for the Petitioner/Mills (in W.P. No. 957 of 2003), in respect of the period between April 1998 and September 1999, there have been power failure on number of days and because of the power cut imposed by the Government, the operation of the Mills has to be stopped during that period when the power has not been made available and as such, the Petitioner/Mills has not been in a position to provide work to the workmen.