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Supreme Court - Daily Orders

The State Of Tamil Nadu vs M/S. Medplus Pharmacy on 17 October, 2022

Bench: B.R. Gavai, B.V. Nagarathna

     ITEM NO.26                              COURT NO.11                 SECTION II-C

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 27765/2022

     (Arising out of impugned final judgment and order dated 17-08-2020
     in CRLOP No. 3906/2020 17-08-2020 in CRLOP No. 3908/2020 passed by
     the High Court Of Judicature At Madras)

     THE STATE OF TAMIL NADU                                             Petitioner(s)

                                                    VERSUS

     M/S. MEDPLUS PHARMACY & ANR.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.144586/2022-CONDONATION OF DELAY
     IN FILING and IA No.144588/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.144589/2022-EXEMPTION FROM FILING O.T.
     and    IA     No.144587/2022-PERMISSION   TO    FILE    ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 17-10-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)
                                     Mr.   V. Krishnamurthy, Sr. Adv.
                                     Dr.   Joseph Aristotle S., AoR.
                                     Ms.   Nupur Sharma, Adv.
                                     Mr.   Shobhit Dwivedi, Adv.
                                     Mr.   Sanjeev Kumar Mahara, Adv.
                                     Ms.   Richa Vishwakarma, Adv.
                                     Ms.   Vaidehi Rastogi, Adv

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Signature Not Verified

Issue notice only so far as the original accused Nos.1 and 3 Digitally signed by DEEPAK SINGH Date: 2022.10.18 are concerned.

18:40:07 IST Reason:

(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)