VAIGAI CLUB Vs. MANAGING DIRECTOR, TAMIL NADU STATE MARKETING CORPORATION LTD , (TASMAC), CHENNAI; MANAGER, TAMIL NADU STATE MARKETING CORPORATION LTD , (TASMAC) GODOWN, SOOLAKKARAI, VIRUDHUNAGAR, VIRUDHUNAGAR DISTRICT
LAWS(MAD)-2016-8-226
HIGH COURT OF MADRAS
Decided on
August 19,2016
Vaigai Club
Appellant
VERSUS
Managing Director, Tamil Nadu State Marketing Corporation Ltd , (Tasmac), Chennai; Manager, Tamil Nadu State Marketing Corporation Ltd , (Tasmac) Godown, Soolakkarai, Virudhunagar, Virudhunagar District
Respondents
JUDGEMENT
-
(1.) Heard both sides.
(2.) Counter of Second Respondent is filed.
(3.) By consent, the main Writ Petition itself is taken up for final disposal.;
(2.) Counter of Second Respondent is filed.
(3.) By consent, the main Writ Petition itself is taken up for final disposal.;
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