SHADIROM Vs. SHANMUGAM TRADERS PVT LTD

JUDGEMENT

(1.) Though Crl.O.P.(MD) Nos.12628 and 12629 of 2016 are listed for hearing today, at the request of the learned counsel for the petitioners, these revision petitions, though not listed in the cause list, are taken up for hearing for the purpose giving quietus to the issues. However, on request of the petitioners, Crl.O.P.(MD) Nos.12628 and 12629 of 2016 are adjourned after four weeks for hearing and Crl.R.C.(MD) Nos.275 and 277 of 2016 are disposed of by way of this common order.

(2.) Crl.R.C.No.275 of 2016 has been filed challenging the dismissal of the petition filed under Section 451 Cr.P.C. in Cr.M.P.No.81 of 2015 dated 24.03.2016. Crl.R.C.No.277 of 2016 has been filed challenging the dismissal of the petition filed under Section 451 Cr.P.C. in Cr.M.P.No.80 of 2015 dated 24.03.2016.

(3.) Crl.R.C.No.275 of 2016 has been filed by M/s.Shadiram & Sons represented by the Power Agent Deshraj Sharma and Crl.R.C.No.277 of 2016 has been filed by M/s.S.R.S.Exports Pvt. Ltd., represented by the Power Agent Kutralam. The commodities belonging to the petitioners have been sold in favour of M/s.Shanmugam Traders Pvt. Ltd.(R1) and R2 to R7. As there is a common question of law and facts, common order is passed in both these petitions.