M/s. Kalamani Tex and Anr. Vs. P. Balasubramanian

[M.A. No. 364 of 2021]

[Criminal Appeal No. 123 of 2021]

The Court is convened through Video Conferencing.

Perused the Office Report for directions dated 23.02.2021.

Vide Judgment dated 10.02.2021, this Court directed the Registry to transfer the amount of Rs.11,20,000/- (Rupees eleven lakh twenty thousand) along with interest accrued thereupon to the respondent within two weeks.

It is stated in the Office Report dated 23.02.2021 that the amount of Rs.11,20,000/- (Rupees eleven lakh twenty thousand) is lying in a non-interest earning account with the UCO Bank, Supreme Court Compound, New Delhi.

In view of the above, we delete the words ".........along with interest accrued thereupon......." from paragraph 22 of the judgment dated 10.02.2021 passed in Criminal Appeal No.123 of 2021 @ SLP(Crl.)No.1876/2018 and direct the Registry to transfer the amount of Rs.11,20,000/- (Rupees eleven lakh twenty thousand) to the respondent within two weeks from today. .....................2/-

MA stands disposed of accordingly.

.......................J. (N.V.Ramana)

.......................J. (Surya Kant)

.......................J. (Aniruddha Bose)

Newdelhi;

February 24, 2021.

Item No. 11

M/s. Kalamani Tex & Anr. Versus P. Balasubramanian

[Miscellaneous Application No.364/2021 in Crl.A. No.123/2021]

[OFFICE REPORT FOR DIRECTIONS]

Date: 24-02-2021

This petition was called on for hearing today.

CORAM:

HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE

For Petitioner(s) By Courts Motion

For Respondent(s)

UPON hearing the counsel the Court made the following

ORDER

The Court is convened through Video Conferencing.

MA stands disposed of in terms of the signed order.

(SATISH KUMAR YADAV) DEPUTY REGISTRAR	(RAJ RANI NEGI) DEPUTY REGISTRAR
(Signed order is placed on the file)

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