SAKTHI INDUSTRIES REPRESENTED BY ITS PROPRIETOR R ELUMALAI Vs. II ADDITIONAL LABOUR JUDGE II ADDITIONAL LABOUR COURT CHENNAI

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorarified Mandamus, to call for the entire records in I.D.No.329 of 1994 on the file of the II Additional Labour Court, Chennai, to quash the order dated 24.8.2001 and to remand the same to the II Additional Labour Court, Chennai for the evidence of the petitioner.

(2.) HEARD Mr.K.Balakrishnan, learned counsel appearing for the petitioner and Mr.K.V.Anantha Krishnan, learned counsel appearing for the second respondent.

(3.) FOLLOWING the above said order, another writ petition No.15317 of 2002 was dismissed on 18.3.2011 by this Court (T.S.Sivagnanam,J.).