TVL SUNDARAM GRANITES Vs. IMPERIAL GRANITES LTD

JUDGEMENT

(1.) THIS appeal has arisen out of the interim order passed by a Hon'ble single judge of this Court made in W. M. P. No. 4890 of 1996 in W. P. No. 3114 of 1996 dated 25. 4. 1996.

(2.) SKELETAL facts, necessary to dispose of the appeal, as emerged from the reading of the writ petitions, counters writ appeal and admitted facts during the course of the arguments are as follows:-

(3.) THE learned counsel for the petitioner in order to support his contention relied on in Prem Nath Sharma v. State of U. P. and another, 1997 (4) SCC 552 and 1997 (2) ILR Mad. 766 and Premium Granites v. State of Tamil Nadu and others, AIR 1994 SC 2233.