VAIDIYALINGAM RICE MILL REP BY THIRU VAIDIYALINGAM Vs. SPECIAL OFFICER KANCHEEPURAM CENTRAL CO-OPERATIVE BANK

JUDGEMENT

(1.) Seeking to issue a writ of Certiorarified Mandamus to quash the proceedings of the second respondent made in na. Ka. No.468/2002-03/va3 dated 18.9.2002, the above writ petition has been brought forth before this Court.

(2.) The affidavit filed in support of the petition is perused.

(3.) The Court heard the learned counsel on either side.