Madras High Court
Mms Shoppy India Pvt Ltd vs Sathya Priyadharshini on 22 July, 2022
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.4480 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.07.2022
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
CRL.O.P.No.4480 of 2021 and
Crl.MP.Nos.2845 & 2846 of 2021
MMS Shoppy India Pvt Ltd.,
Rep. by M.Madhan Kumar,
No.11/4, II Floor,
Moosa Street,
T.Nagar,
Chennai 600 017 ... Petitioner
Vs.
Sathya Priyadharshini ... Respondent
PRAYER: Criminal Original petition is filed under Section 482 of Criminal
Procedure Code, praying to set aside the order of dismissal passed in
CMP.No.818 of 2020 in STC.No.45 of 2018 dated 19.01.2021 on the file of the
Special Court for Land Grabbing Cases at Salem by allowing the present
criminal original petition.
For Petitioner : Mr.R.Jayaprakash
For Respondent : Mr.M.Theiva Kumar
ORDER
The petition has been filed praying to set aside the order of dismissal passed in CMP.No.818 of 2020 in STC.No.45 of 2018 dated https://www.mhc.tn.gov.in/judis Page 1 of 4 Crl.O.P.No.4480 of 2021 19.01.2021 on the file of the Special Court for Land Grabbing Cases at Salem by allowing the present criminal original petition.
2. This court by order dated 10.03.2021 passed for the following order:
“4.There shall be a direction to the petitioner to deposit a sum of Rs.1,00,000/- on or before 05.04.2021 before the court below in STC.No.45 of 2018.
.......
7.There shall be an order of interim stay of further proceedings in STC.No.45 of 2018 on the file of the Special Court for Land Grabbing Cases at Salem, till 06.04.2021. It is made clear that if the petitioner fails to make a deposit within the time stipulated by this Court, the order passed by the court below will be revived and this petition will be dismissed.”
3. However, the learned counsel for the petitioner would submit that the petitioner failed to comply with the order passed by this Court.
https://www.mhc.tn.gov.in/judis Page 2 of 4 Crl.O.P.No.4480 of 2021
4. Therefore, this Court finds no reason to set aside the order passed by the court below since it does not warrant any interference by this Court.
5. Accordingly, this criminal original petition is dismissed.
Consequently, connected miscellaneous petitions are closed.
22.07.2022 Index :Yes/No Internet : Yes/No Speaking order/non-speaking order lok https://www.mhc.tn.gov.in/judis Page 3 of 4 Crl.O.P.No.4480 of 2021 G.K.ILANTHIRAIYAN, J.
lok To Special Court for Land Grabbing Cases at Salem CRL.O.P.No.4480 of 2021 22.07.2022 https://www.mhc.tn.gov.in/judis Page 4 of 4