M/S ASHOKA SAFE DEPOSIT VAULT CO.LD.&ANR vs. PADAMKUMAR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (crl.) 288 of 2008 PETITIONER: M/S. ASHOKA SAFE DEPOSIT VAULT COMPANY LTD. AND ANR RESPONDENT: PADAMKUMAR DATE OF JUDGMENT: 08/02/2008 BENCH: S.B. SINHA & V.S. SIRPURKAR JUDGMENT: JUDGMENT O R D E R CRIMINAL APPEAL NO. 288 OF 2008 [Arising out of SLP(Crl.) No.1813/2007] Leave granted. Having heard the learned counsel for the parties and keeping in view the decision of this Court in Dilip S. Dahanukar vs. Kotak Mahindra Co. Ltd. and Anr., [2007 (6) SCC 528], and furthermore in view of the statement made at the Bar that all the properties of the Company as also its directors have been attached, we are of the opinion that in the interest of justice, the appellants may not be asked to deposit any amount of compensation. However, we would request the Sessions Court to consider the desirability of disposing of the criminal appeal as expeditiously as possible. The appeal is disposed of with the aforementioned observation and direction.