Calcutta High Court
Re: Belliss India Limited (In ... vs Unknown on 15 November, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
CA No.32 of 2017
With
CP No.904 of 2014
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
In the matter of:
RE: BELLISS INDIA LIMITED (IN LIQUIDATION)
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date: 15th November, 2019.
Appearance:
Ms. Ruma Sikdar, Adv.
Ms. Smita Das De, Adv.
. . . for O/L. Ms. Meenakshi Manot, Adv.
Mr. Dripto Majumdar, Adv.
. . .for accused no.3.
The Court: Ms. Sikdar, learned advocate appears on behalf of Official Liquidator and submits, statement of affairs have not been filed by the accused. Ms. Manot, learned advocate appears on behalf of accused no.3 and wants to file affidavit to demonstrate, her client had filed statement of affairs. She prays for leave to file vakalatnama in the department, since there has been delay. By report dated 27th September, 2019 Deputy Sheriff says, accused nos.1 and 2 could not be found by concerned police stations.
Learned advocate for accused no.3 has leave to file vakalatnama. Leave granted regarding delay be endorsed on the vakalatnama and returned to learned 2 advocate for filing in the department, on complying all other requirements and formalities. Said accused might file affidavit, which will be accepted on adjourned date provided advance copy has been served on the office.
The summons must be executed by adjourned date. Sheriff's office will take steps to cause respective police stations to act for purpose of execution. The report saying accused have shifted exhibits clear intention of not doing any work to ensure execution.
List on 6th December, 2019.
(ARINDAM SINHA, J.) sp/