TAMIL NADU ELECTRICITY BOARD Vs. REVATHEE ENTERPRISES

JUDGEMENT

(1.) THIS appeal challenges an order of the learned Single Judge of this court made in O.P.No.796 of 2003, whereby an award passed against the appellant herein was challenged. At the time of admission, the learned Single Judge has passed an order, which reads thus:"Notice on condition the petitioner deposits one third of the principal amount within eight weeks from today.".

(2.) THE Court heard the learned counsel for the appellant. No representation on the side of the respondents. THE original petition, whereby the award passed by the second respondent was sought to be set aside and the order under challenge are perused.