Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1029 OF 2004
MAHARAJA SEA FOODS (I) PVT. LTD. ..... APPELLANT
VERSUS
M/S MARINA ACQUATIC EXPORTS & ORS. ..... RESPONDENTS
O R D E R
1. We have heard learned counsel for the parties.
2. We are not inclined to interfere substantively
in the matter. However, keeping in view the affidavit
rd
dated 3 of March, 2007 of A. Karunakaran, the second
respondent herein, we direct that a sum of Rs. 2 lakhs
be paid to the appellant by the said respondent within
a period of 15 days from today, and the balance sum of
Rs. 3 lakhs to be paid in six instalments of
Rs.50,000/- each to be paid every six months thereafter
by way of demand draft. We also give liberty to the
appellant to pursue his remedies against respondent No.
1 - firm.
3. In view of the statements made above, the appeal
stands disposed of as infructuous.
..................J
[HARJIT SINGH BEDI]
..................J
[C.K. PRASAD]
NEW DELHI
AUGUST 12, 2010.