SPECIAL OFFICER AMBUR CO-OPERATIVE SUGAR MILLS VADAPUDUPET Vs. PRESIDING OFFICER PRINCIPAL DISTRICT COURT VELLORE

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) AGGRIEVED by the order dated 24.11.2003 passed by the first respondent Principal District Court, Vellore, the Special Officer of the Ambur Co-operative Sugar Mills has filed the present writ petition.

(3.) AS against the said surcharge order, the second respondent alone preferred an appeal under Section 152 of the Act to the first respondent District Court. The said appeal was taken on file as CTA No. 11 of 2002.