POUNDASS AND OTHERS Vs. M/S. LUCKY ASSOCIATES

JUDGEMENT

(1.) By consent, this writ appeal is taken up for final disposal.

(2.) Mr. R. Murali, learned counsel, appears on behalf of the first respondent and Mr. M. Murugan, learned Government Advocate, appears on behalf of the respondents 2 to 4.

(3.) The fourth respondent in W.P(MD)No.17939 of 2017 is the appellant.