CHIEF MANAGER Vs. SOUTHERN GOLD PVT LTD.

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal and is disposed of by this judgment. Mr.S.Muthuvenkataraman, learned Senior Counsel assisted by Ms.Jayalakshmi, learned counsel appears on behalf of the 1st respondent and Mr.S.Sathiyanarayanan, learned counsel appears on behalf of the 2nd respondent herein.

(2.) The 1st respondent herein / writ petitioner filed WP.No.29607/2018 praying for issuance of a writ of certiorarified mandamus, calling for the records relating to the Re-call Notice dtd. 3/11/2018 with a further direction, directing the appellant herein/1st respondent in the writ petition to consider their proposals dtd. 29/8/2018 ; 11/10/2018 and 1/11/2018 respectively on merits and pass such further or other orders.

(3.) The 1st respondent / writ petitioner, pendency of the writ petition, filed WMP.No.34578/2018 praying for an order of interim stay of all further proceedings in connection with the impugned Recall Notice dtd. 3/11/2018.