Supreme Court - Daily Orders
Laborate Pharmaceuticals India Ltd vs State Of Tamil Nadu on 29 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.16 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).6453/2016
(Arising out of impugned final judgment and order dated
06/07/2016 in CRLOP No. 9252/2016 passed by the High Court of
Madras)
LABORATE PHARMACEUTICALS INDIA LTD AND ORS Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 29/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. V. Giri,Sr. Adv.
Mr. Nikhil Goel,Adv.
Ms. Naveen Goel,Adv.
Mr. Ashutosh Ghade, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned order is allowed.
Heard the learned counsel for the petitioners and perused the relevant material.
Issue notice.
Until further orders, there shall be stay of further proceedings in Criminal Complaint CC Signature Not Verified No.263 of 2015 pending before the XV Metropolitan Digitally signed by NEETU KHAJURIA Date: 2016.08.31 17:37:43 IST Magistrate, Chennai.
Reason:
(Neetu Khajuria) (Asha Soni)
Court Master Court Master