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of fine imposed upon  him by the learned Magistrate as also the  fact that the complainant-appellant has  already withdrawn the amount in question, we are of the opinion that interest of  justice would be subserved if the respondent is directed to pay a further sum of  Rupees Fifty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.