M MOHAMED IQBAL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The above writ appeal is directed against the order dated 11.09.2002 made in WPMP No.52381 of 2002 in W. P. No.35203 of 2002,''''Rs. ' in and by which, the learned single Judge, while granting interim stay, directed the writ petitioner to pay a sum of Rs.3,50,000/- to the respondent-The Tamil Nadu Industrial Investment Corporation Limited within one week from the date of the said order, failing which, the said order shall stand automatically vacated.

(2.) It is brought to our notice that while entertaining the above appeal, a Division Bench of this Court in WAMP No.4843 of 2002 has granted interim injunction on condition to pay a sum of Rs.2,00,000/- within two weeks from the date of their order (19.09.2002 ).

(3.) The learned counsel appearing for the appellant represents that the said conditional order has been complied with.