VASAN PUBLICATIONS PVT LTD REP BY ITS EXECUTIVE DIRECTOR M V KUMAR Vs. DEPUTY CHIEF INSPECTOR OF FACTORIES

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the appeal filed by the petitioner, on 15.11.2011, against the order No.C/2410/2011, dated 7.10.2011, on merits and in accordance with law, within a specified period and if the first respondent is restrained from prosecuting the petitioner, as per the impugned notice, dated 20.12.2011, until the said appeal is disposed of, finally.

(2.) THE learned counsels appearing for the respondents have no objection for this Court passing such an order.