K. HEMALATHA, PROPRIETOR M/S. LOTUS KNIT FAB. Vs. INDUSTRIES COMMISSIONER AND DIRECTOR OF INDUSTRIES, BOARD OF INDUSTRIES AND COMMERCE

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings of the respondent dtd. 26/7/2024 in R.C.No.29600/NEEDS2/2019, which came to be issued, pursuant to the order of the Division Bench of this Court in W.A.No.3801 of 2019 dtd. 25/9/2023, preferred by the petitioner herein.

(2.) The short facts that may be necessary for the disposal of the present writ petition are as follows :

(3.) It is also reiterated in the affidavit filed by the petitioner that the Principal District Court, Tiruppur had decreed the suit in O.S.No.458 of 2018 (now renumbered as COS.No.46 of 2022) against the Bank, holding that the Bank had failed to discharge its obligation, which resulted in causing huge loss to the petitioner. That apart, a Division Bench has also taken into account the decree in COS.No.46 of 2022, while passing the judgment in W.A.No.3801 of 2019.