V KALPANA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Civil Revision Petition arises out of an order passed by the Special Court, TNP Industrial Disputes Act, 1997, refusing to raise an order of attachment of the properties described in the Schedule to the petition.

(2.) I have heard Mr. V. Subramaniam, Learned Counsel for the petitioners and Mr. M. Venugopal, learned Additional Government Pleader for the Respondents.

(3.) The Petitioners herein are the daughters of one P. Venugopal, who was a partner in certain firms by name C.C. Investments, C.C. Foundations and C.C. Business Credits. The said firms accepted deposits from the members of the public, but defaulted in repayment. Therefore, several complaints were registered against the firms as well as the partners including the parents of the Petitioners herein, on the file of the Economic Offences Wing-II, Chennai.