1. Heard the learned counsel for the applicant, the learned counsel for the State and the also the learned counsel for the accused.
2. The applicant petitioner seeks a direction to dispose off certain property, by the competent authority. The competent authority is permitted to dispose of C.U. Marketing Company (described in Annexure A-2) by following the procedure (described in Annexure A-3) and to disburse the amount to investors accordingly in the interest of justice. If the Income Tax Department has any prior claims(s), that also be considered by the competent authority and pass appropriate directions. This is in supersession of the order dated 18-11-2005 (Sonal Hemant Joshi v. State of Maharashtra, Criminal Appeal D. No. 23468 of 2005, order dated 18-11-2005 (SC)) passed by this Court.
3. Crl. MP is disposed of accordingly.
Sonal Hemant Joshi & Others v. State Of Maharashtra & Others
Sonal Hemant Joshi & Others v. State Of Maharashtra & Others
(Supreme Court Of India)
Criminal Misc. Petition No. 752 Of 2010 In Criminal Appeal No. 1597 Of 2005 | 11-05-2010
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. K.G. BALAKRISHNAN
- HON'BLE MR. JUSTICE S.H. KAPADIA
Eq Citations
- (2013) 1 SCC CRI 1083
- (2012) 10 SCC 600
- LQ/SC/2010/547
Head Note
A) Consumer Protection — Redressal of Grievances — Compensation/Relief — Compensation — Compensation to investors — Competent authority directed to dispose of property of erring company and disburse amount to investors (Para 2) B) Consumer Protection — Redressal of Grievances — Compensation/Relief — Compensation — Income Tax Department's prior claims — Held, such claims to be considered by competent authority (Para 2)
