S MAHALINGAM Vs. REGIONAL MANAGER AND ORS

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.) It has been averred by the Petitioner in the affidavit that the Respondent had initiated arbitration proceedings, against the Petitioner, and that the award went in favour of the Petitioner, against which no appeal was filed. The award passed in favour of the Petitioner has attained finality.