- (1.) Leave granted
(2.) We have heard the learned counsels for the parties.
(3.) This appeal is directed against the order of the High Court of Madras dated 6th July, 2016 by which the criminal proceeding against the appellant-company and its directors (appellant nos.1 to 5) and appellant no.6 ­ Vice President (Operations), person responsible for conduct of business has been refused to be interdicted by the High Court in exercise of its power under Section 482 of the Code of Criminal Procedure, 1973.;