Supreme Court - Daily Orders
M/S Helios And Matheson Information ... vs The State Rep. By The Deputy ... on 1 October, 2015
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ITEM NO.41 COURT NO.9 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s).1270/2015
M/S HELIOS AND MATHESON INFORMATION TECHNOLOGY LTD. Appellant(s)
VERSUS
THE STATE
REP. BY THE DEPUTY SUPERINTENDENT OF POLICE,
DOW-II, ANNA NAGAR, CHENNAI-600040 Respondent(s)
(With appln. (s) for clarification of court’s order and interim
relief and office report)
Date : 01/10/2015 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Mr. Nithyaesh Natraj, Adv.
Mr. Vaibhav R. Venkatesh, Adv.
Mr. Rohit Sharma, Adv.
Mr. B. Subrahmanya Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant says that he has taken instructions and his client is prepared to make a deposit of Rs.10 crores before the Company Court within a period of four weeks from today and the balance amount of Signature Not Verified Rs.38 crores will be deposited before the Company Court Digitally signed by Sanjay Kumar Date: 2015.10.05 within a period of one year from today. 17:14:52 IST Reason:
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In view of the above, there shall be stay of further proceedings in FIR No.5 of 2015 dated 01.04.2015 registered by the Economic Offences Wing - II, Chennai until further orders.
In the event, the appellant does not make the deposit of Rs.10 crores within four weeks from today or the balance amount within one year from today in equal instalments, the appropriate Court is at liberty to revive the proceedings and, if necessary, to take coercive action against the appellant.
Application for clarification of order dated 24.09.2015 is accordingly disposed of.
Tag with Criminal Appeal No.94 of 2010.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER