MANAGEMENT Vs. A SUBRAMANIAM

JUDGEMENT

(1.) THIS petition has been filed by the petitioners to issue a writ of Certiorari, calling for the records culminated in the order dated 02.03.2005 made in P.G.A.No.55 of 2004 on the file of the second respondent herein and quash the same.

(2.) THE case of the petitioner as given in the affidavit filed in support of the writ petition is as follows:

(3.) ON 04.08.2005, an interim stay was granted by this Court on the submissions made on the side of the petitioner that the entire awarded amount has been deposited. Subsequently by order dated 23.02.2007, the order of interim stay granted was made absolute and the petition filed by the first respondent to vacate the stay was dismissed.