REGENT COMPUTRONICS PVT. LTD.

MANAGER KODANAD ESTATE KOTHAGIRI TALUK THE NILGIRIS DISTRICT REP. BY R. RAVICHANDRAN Appellant

V/S

SUB-DIVISIONAL MAGISTRATE AND THE ASSISTANT COLLECTOR COONOOR, NILGIRIS DISTRICT Respondents

Referred Judgements :-

MARSH V. ALABAMA [REFERRED TO]
VASANT MANGA NIKUMBA V. BABURAO BHIKANNA NAIDU [REFERRED TO]
BABULAL PARATE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. KAMLA KANT MISRA [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. UMED RAM SHARMA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
KACHRULAL BHAGIRATH AGRAWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMLAL VS. DHARAM VIR [REFERRED TO]
T K S M KALYANASUNDARAM VS. KALYANI AMMAL [REFERRED TO]
E PREMAN VS. M P ANDY [REFERRED TO]

JUDGEMENT

(1.) HEARD the arguments of Mr. B. Sriramulu, learned Senior Counsel representing Mr. A. Navaneethakrishnan for the petitioner, Mr. G. Masilamani, learned Advocate General leading Mr. Babu Muthu Meeran, Additional Public Prosecutor and Mr. P. Wilson, learned Assistant Solicitor General of India appearing for the Interveners and have perused the records.

(2.) THE petitioner Kodanad Estate, which is having Tea Plantations, represented by its Manager, has filed the present Criminal Revision Petitions challenging the order passed by the Sub-Divisional Magistrate [for short, 'SDM'], Coonoor. While Crl. R.C. No. 1486 of 2007 challenges the notice issued under Section 141 (1) Cr.P.C. dated 20.9.2007 issued pursuant to the order dated 20.9.2007 in Petition No. 1 of 2007 and Crl. R.C. No. 1504 of 2007 challenges the final order dated 20.9.1997 passed by the SDM in Petition No. 1 of 2007.

(3.) NEMESIS:-

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MANAGER KODANAD ESTATE KOTHAGIRI TALUK Vs. SUB-DIVISIONAL MAGISTRATE AND THE ASSISTANT COLLECTOR COONOOR

Referred Judgements :-

JUDGEMENT

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