KCP INFRA LTD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Appeal in C.M.A. No.2373 of 2023 has been filed against the Order, dtd. 28/7/2023 passed in Crl.M.P. No.10 of 2022 making the Ad Interim Order of Attachment, dtd. 1/2/2022 as absolute.

(2.) The Appeal in C.M.A. No.119 of 2024 has been filed against the Order, dtd. 26/7/2023 passed in Crl.M.P. No.745 of 2023 in Crl.M.P. No.10 of 2022 extending the Ad Interim Order of Attachment, dtd. 1/2/2022 passed in Crl.M.P. No.10 of 2022 till the cognizance of the case is taken.

(3.) The Appeal in C.M.A. No.120 of 2024 has been filed against the Order, dtd. 26/7/2023 passed in Crl.M.P. No.744 of 2023 to accept the Additional Affidavit in Crl.M.P.No.10 of 2022.