V RADHAKRISHNAN Vs. INDIAN BANK

JUDGEMENT

(1.) APPLICATION, under Art. 226 of the Constitution of India, for review of the Judgment of the Honourable Mr. Justice Ramanujam, dated 18th January, 1983 and made in W. P. No. 4669/79, presented to this Court to issue a Writ of Certiorari, calling for the records pertaining to TSE/75-76, on the file of the second respondent and the order of the second respondent dated 20th December, 1978 as communicated by the gist order of the second respondent dated 27th October, 1978 and quash the order of the second respondent dated 20th October, 1978.

(2.) THIS application coming on for hearing on 24th June, 1983, upon perusing the petition of review and the judgment and order of this Court dated 18th January, 1983 and made in W. P. No. 4669/79, and upon hearing the arguments of Mr. N. G. R. Prasad for M/s. Row and Reddy, K. Chandra and R. Rajaram, advocates for the petitioners and of Mr. G. Venkataraman for M/s. Aiyar and Dolia, advocates for the first respondents and of Mr. S. Jagadeesan, Government advocate, on behalf of the second respondent, and having stood over for consideration till this day the Court made the following order :

(3.) THESE are two miscellaneous petitions filed in the above writ petition which has been finally disposed of by a judgment dated 18th January, 1983.