K. DURAI Vs. THE COMPETENT AUTHORITY

JUDGEMENT

(1.) THE Appellant/Third Party has preferred the instant Criminal Appeal in Crl.A. No. 224 of 2014 as against the order dated 11.03.2014 in unnumbered I.A.SR. No. 82 of 2014 in I.A. No. 3 of 2013 in O.A. No. 12 of 1999 passed by the Learned Special Judge {under TNPID Act, (in F.E.S.) 1997}, Chennai.

(2.) THE Appellant/Third Party has preferred the instant Criminal Appeal in Crl.A. No. 225 of 2014 as against the order dated 11.03.2014 in unnumbered I.A.SR. No. 83 of 2014 in I.A. No. 3 of 2013 in O.A. No. 12 of 1999 passed by the learned Special Judge {under TNPID Act, (in F.E.S.) 1997}, Chennai.

(3.) ACCORDING to the Learned Counsel for the Appellant/Petitioner/Third Party, the trial Court had failed to appreciate that the Appellant/Petitioner had entered into a sale agreement in respect of the property which was the subject matter of the Attachment in the year 2000, after the Special Court had ordered permission to the Accused for entering into such agreement for sale.