VENKATA RAMANA MEDICAL AND GENERAL STORES Vs. EMPLOYEES STATE INSURANCE CORPORATION MEDICAL COLLEGE AND HOSPITAL

JUDGEMENT

(1.) Heard Sri N.Sreedhar Reddy, learned counsel for the petitioner and Sri Muppu Ravinder Reddy, learned Standing counsel appearing for respondent.

(2.) It is relevant to note that this Court vide order dtd. 5/5/2022 granted eight (08) weeks time to the respondent to file counter. Even on 15/5/2022, learned counsel appearing for respondent sought time to file counter. Today, learned counsel for the respondent on instructions would submit that there is no need of filing counter and proceeds with the arguments basing on the record available. Therefore, heard him on merits.

(3.) This writ petition is filed to declare and set aside the order dtd. 28/4/2022 in proceedings No.FP0000531506 on the file of the respondent herein, as illegal and arbitrary.