Supreme Court - Daily Orders
M/S. Eurokem Laboratories P. Ltd. vs State Of Tamilnadu on 17 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.10 COURT NO.6 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2949/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in CRLOP No. 1357/2009 passed by the High Court Of Madras)
M/S. EUROKEM LABORATORIES P. LTD. AND ORS. Petitioner(s)
VERSUS
STATE OF TAMILNADU Respondent(s)
WITH
SLP(Crl) No. 2973/2015
(With Interim Relief and Office Report)
SLP(Crl) No. 2979/2015
(With Interim Relief and Office Report)
Date : 17/04/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. P. Vinay Kumar,Adv.
Mr. P. Ramesh Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere with the impugned order. The special leave petitions are dismissed. The trial Court may proceed to adjudicate uninfluenced by any observations made by the High Court in the impunged order.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
Signature Not Verified
Digitally signed by
COURT MASTER COURT MASTER
Deepak Mansukhani
Date: 2015.04.17
16:08:29 IST
Reason: