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Judgment
A. Lakshmanan, C.J.—The matter was heard by this Bench in the fore-noon. Again the case was taken up at 2.15 p.m. At that time, the learned counsel for the appellant/petitioner states that this writ appeal may be posted before some other Bench since one of us. (Dr. AR Lakshmanan, J. as he then was) has taken the view that writ petition against Southern Petrochemicals Industries Corporation Limited was not maintainable in Writ Petition No. 15720 of 1995. dt. 13-2-1996 (reported in R. Thandavarayan Vs. Southern Petrochemical Industries Corporation Ltd. and Others, . High Court, Madras, wherein it was held that the first respondent herein is neither an instrumentality nor an authority of the State.
It is unfortunate that such a representation was made by the learned counsel for the appellant/petitioner since one of us has taken the view while deciding an identical case against the very some Corporation as a Judge of Madras High Court. It is settled law that counsel and parties cannot choose the Bench and Bench hunting is deprecated. We are very much disturbed in regard to the representation made. We are, therefore, not inclined to hear this matter.
Hence, the Registry is directed to place this matter before 2nd Bench. We also further direct the Registry not to list any of the cases filed by Sri T. V. L. Narasimha Rao before the Hon''ble the Chief Justice Dr. AR. Lakshmanan and also Justice V. V. S. Rao. Ordered accordingly.