Calcutta High Court
Srei Equipment Finance Pvt. Ltd vs Spanco Limited on 18 February, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
AP No.1001 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE PVT. LTD.
Versus
SPANCO LIMITED
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 18th February, 2014.
Appearance:
Ms. Ruby Jaiswal, Adv.
Ms. Ahana Sikdar, Adv.
The Court : The respondent is represented and says that it is unable
to immediately pay the defaulted amount in excess of Rs.2 crore.
The receiver has taken possession of the asset covered by the agreement. The receiver will invite offers for sale thereof in such newspapers as the petitioner may suggest and report to Court when the matter appears next three weeks hence. It will be open to the respondent to either bring offers for the asset or to make payment of at least 50 % of the amount in default to ward off the sale.
2
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.