GOVERNMENT OF TAMIL NADU Vs. P.ARUNKUMAR

JUDGEMENT

(1.) The Appellants have focussed the instant Writ Appeal before this Court as against the order dated 03.08.2015 in W.P.No.16140 of 2015 passed by the Learned Single Judge.

(2.) The Learned Single Judge, while passing the impugned order in W.P.No.16140 of 2015, on 03.08.2015, at paragraph 9, had directed the 1st Respondent (1st Appellant herein) to consider the claim of the Petitioner (Respondent herein) for disbursal of Rs.3,98,90,310/- claimed by him under the Agreement No.25/2010-11 dated 23.09.2010 by taking into consideration the findings/observations made in the writ petition and pass orders as expeditiously as possible and not later than four weeks from the date of receipt of a copy of the order and consequently, disposed of the Writ Petition without costs.

(3.) Challenging the order dated 03.08.2015 in W.P.No.16140 of 2015 (filed by the Respondent/Petitioner) passed by the Learned Single Judge, the Appellants have preferred the instant Writ Appeal primarily contending that the entire pleadings of the Respondent/ Petitioner is contrary to the terms and conditions of contract concluded with the Appellants.