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IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NOS. 1825-1826  OF 2011

(Arising out of SLP(Crl.) Nos.3619-3620/2008)

V.G.N. ENTERPRISES THROUGH V.N. DEVADOSS    Appellant(s)

                    :VERSUS:

M/S. DUNLOP INDIA LIMITED & ANR.            Respondent(s)

O R D E R

1. Leave granted.

2. These appeals emanate from the judgment and  

order  dated  24.4.2008  passed  by  the  Madras  High  

Court in Criminal R.C. No. 99 of 2008 and M.P. No.1  

of 2008.  

3. Admittedly, the suit bearing O.S. No.430 of  

2004, filed by the appellant, is pending before the  

District  Munsif  Court,  Ambattur  and  another  suit  

being  C.S.  No.742  of  2009  is  pending  before  the  

Madras High Court. We deem it appropriate to request  

the High Court as also the District Munsif Court to  

dispose of the above mentioned suits without being

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influenced  by  any  observations  made  by  the  High  

Court, as expeditiously  as possible, in any event,  

within one year from the date of communication of  

this order.  

4. We direct the parties to maintain status quo  

as  of  today.  They  would  be  at  liberty  to  take  

appropriate steps in accordance with law.  

5. These  appeals  are  disposed  of  with  the  

aforementioned observation and direction.  

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; September 20, 2011.