D V MINERALS Vs. D V PRABURAJ

JUDGEMENT

(1.) This writ appeal has been filed challenging the order of the learned Judge, dated 28.02.2014, passed in W.P.(MD) No. 8771 of 2010.

(2.) For the sake of convenience, the parties are referred according to their litigative status in the writ petition.

(3.) The facts leading to the filing of the writ appeal are set out thus: