M/S. GRINDWELL NORTON LTD. vs. M/S. MAXLUX GLASS PVT. LTD. .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (crl.) 506 of 2008 PETITIONER: M/S. GRINDWELL NORTON LTD RESPONDENT: M/S. MAXLUX GLASS PVT. LTD. AND ORS DATE OF JUDGMENT: 14/03/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR JUDGMENT: JUDGMENT O R D E R CRIMINAL APPEAL NO. 506 OF 2008 [Arising out of SLP(Crl.) No.3636/2007] WITH CRIMINAL APPEAL NO. 558 OF 2008 [Arising out of SLP(Crl.) No.3661/2007] Leave granted. Although we cannot approve the manner in which the learned Magistrate preponed the date from 17.2.2000 to 1.2.2000, keeping in view the subsequent events, namely, the fact that the respondent has already deposited the amount of fine imposed upon him by the learned Magistrate as also the fact that the complainant-appellant has already withdrawn the amount in question, we are of the opinion that interest of justice would be subserved if the respondent is directed to pay a further sum of Rupees Fifty Thousand to the appellant in each case. We direct accordingly. The payment shall be made within four weeks. The appeals are allowed with the aforementioned direction. No costs.