MALATHI KANNAN Vs. MARKADARASI CHIT FUNDS MADRAS LTD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned counsel appearing for the first respondent and the learned Special Government Pleader, appearing on behalf of the second and third respondents.

(2.) AT this stage of the hearing of the writ petition, a memo dated 02.03.2011, had been filed on behalf of the first respondent, wherein it has been stated as follows:

(3.) IN such circumstances, the impugned order, dated 29.10.2004, made in ARC.No.807 of 2003, and the order, dated 04.09.2006, made in G.O.(D) No.439, Commercial Taxes and Registration (G) Department, are set aside. The matter is remanded back to the Registrar of Chits, the second respondent in the writ petition, for a fresh disposal of the arbitration case. The second respondent shall dispose of the matter, on merits and in accordance with law, within a period of eight weeks from the date of copy of a receipt of this order. The first date of hearing is fixed as 17.03.2011. It is made clear that the parties shall co-operate with the arbitration proceedings. It is also made clear that the amount paid by the petitioners pursuant to the conditional order of stay passed by this Court in M.P.No.2 of 2006, in W.P.No.36531 of 2006, shall be taken into consideration by the second respondent, while passing final orders in the arbitration proceedings.