KRISHNA FABRICS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for the issue of writ of mandamus , directing the respondents to take steps as provided under Section 31 of State Financial Corporation Act, 1951, by referring the matter to the District Judge, Kancheepuram with regard to the petitioner -s debts to the respondent No.2.

(2.) THE petitioner claims that it had invested Rs.12,00,000 in the weaving factory. Besides he has raised loan from the second Respondent herein. Petitioner had himself also raised working capital loans and further admitted that the petitioner had already filed a suit in O.S.No.7936 of 1995 on the file of City Civil Court, Madras against the very same second respondent. The petitioner also admits that already writ petitions have been filed in W.P.Nos.1713 of 1994 and W.P.No.12465 of 1993 and they are pending.

(3.) HEARD Mr.A.Subramanya Iyer, learned counsel for the petitioner in detail. Mr.A.Subramanya Iyer took pains and argued the matter elaborately.