REGENT COMPUTRONICS PVT. LTD.

N. Ramadas Appellant

V/S

C.A. Mohamed Abdul Huq Respondents

Referred Judgements :-

S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
LT COL K D GUPTA VS. UNION OF INDIA [REFERRED TO]
RAKAPALU RAJA RAMA GOPALA RAO VS. NARAGANI GOVINDA SEHARARAO [REFERRED TO]
V G NIGAM VS. KEDAR NATH GUPTA [REFERRED TO]
NIAZ MOHAMMAD VS. STATE OF HARYANA [REFERRED TO]
CHORDIA AUTOMOBILES VS. S MOOSA [REFERRED TO]
MRITYUNJOY DAS VS. SAYED HASIBUR RAHAMAN [REFERRED TO]
CHHOTU RAM VS. URVASHI GULATI [REFERRED TO]
ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
THREE CHEERS ENTERTAINMENT P LTD VS. C E S C [REFERRED TO]
SAHDEO ALIAS SAHDEO SINGH VS. STATE OF U P [REFERRED TO]
UNIWORTH TEXTILES LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
NATIONAL FERTILIZERS LTD VS. TUNCAY ALANKUS [REFERRED TO]

JUDGEMENT

(1.) Both these contempt appeals have been filed against the order passed by the learned single Judge in Contempt Petition No. 1390 of 2012 in Crl. O.P. No. 25046 of 2011 dated 21.12.2012. A Memo was filed on 25.11.2014 on behalf of the appellant in Contempt Appeal No. 3 of 2013 stating that he had passed away on 31.07.2014. As there is no dispute over the same, the death of the appellant in Contempt Appeal No. 3 of 2013 is hereby recorded.

(2.) Heard Mr. R. Thiagarajan, learned counsel appearing for the appellant in both the appeals, Dr. A.E. Chelliah, learned Senior Counsel appearing for the first respondent in both the appeals and the third respondent in Contempt Appeal No. 3 of 2013 and Mr. S.T.S. Moorthy, learned Government Pleader appearing for the second respondent in both the appeals and perused the documents filed.

(3.) Seeking a direction to respondents 1 and 2 therein to complete the investigation on the complaints dated 23.05.2011 and 25.05.2011 with a further direction to file a Final Report before the jurisdictional Court, the first respondent herein has filed Cr. O.P. No. 25046 of 2011. By an order dated 25.01.2012, the following was passed by the learned single Judge.

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N. RAMADAS Vs. C.A. MOHAMED ABDUL HUQ

Referred Judgements :-

JUDGEMENT

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