NATIONAL INSURANCE CO LTD Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) (Petition under Article 226 of the Constitution of India, praying to issue a writ of certiorarified mandamus, to call for the records in I.A. No,97/2003 in WC No,25/2002 dated 25.11.2003 on the file of the 3rd respondent herein to quash the same and direct respondents 1 and 2 to furnish their enquiry report on the complaint dated 29.10.2002 lodged with the first respondent by the petitioner within a time frame and direct the third respondent herein to stay further proceedings in WC 25/2002 on the file of the 3rd respondent pending receipt of the enquiry report from respondents 1 and 2.) This writ petition has been filed for a writ of certiorarified mandamus, to call for the records relating to I.A. No,97/2003, in WC No,25/2002, dated 25.11.2003, on the file of the 3rd respondent herein and to quash the same.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that since there was no interim order passed by this Court, the claim of the workman in W.C. No,25 of 2002 had been heard and disposed of, on merits and a Civil Miscellaneous Appeal in C.M.A. No. 165 of 2004, had been filed and the same is pending on the file of this Court. In such circumstances, no further orders are required to be passed in the present writ petition.