SUPERINTENDENT REGULATED MARKET COMMITTEE Vs. PIONEER CASHEWS ENTERPRISES REP BY ITS PROPRIETOR SIVASUBRAMANIAN

JUDGEMENT

(1.) Crl.A.No.85 of 2012 has been filed against the Judgment made in S.T.C.No.165/1996, dated 29.03.2011 on the file of the Judicial Magistrate No.I, Panruti, Cuddalore District.

(2.) Crl.A.No.86 of 2012 has been filed against the Judgment made in S.T.C.No.1706/1999, dated 29.03.2011 on the file of the Judicial Magistrate No.I, Panruti, Cuddalore District.

(3.) Crl.A.No.87 of 2012 has been filed against the Judgment made in S.T.C.No.82/2002, dated 29.03.2011 on the file of the Judicial Magistrate No.I, Panruti, Cuddalore District.