STATE OF TAMIL NADU Vs. MAAN PHARMACEUTICALS LTD

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the learned single Judge in A.No.6367 of 2009, dated 21.9.2010, an application questioning the order of the learned Master, passed in E.P.No.189 of 2007, dated 11.6.2008.

(2.) THE appellant was the judgment debtor and the respondent before the learned single Judge. THE respondent was the Decree holder before the learned Master, seeking to execute the Award passed in his favour.

(3.) HEARD Mr.M.Venugopal, learned Additional Government Pleader (CS) for the appellant/judgment debtor and Mr.Vasu Venkat, learned counsel for the respondent/Decree holder.