Calcutta High Court (Appellete Side)
Tandra Mukherjee & Ors vs Sebi & Ors on 12 June, 2018
Author: Aniruddha Bose
Bench: Aniruddha Bose
1 12.06.2018
Item No.1 Ct. No.11 CHC W.P. 5437 (W) of 2014 Tandra Mukherjee & ors.
Vs. SEBI & ors.
with W.P. 16534 (W) of 2013 Tower Infotech Ltd. & anr.
Vs. UOI & ors.
With C.A.N.94 of 2017 With C.A.N.8103 of 2017 With C.A.N.8655 of 2017 With C.A.N.10159 of 2017 With C.A.N.10965 of 2017 With C.A.N.12251 of 2017 With C.A.N.3229 of 2018 With W.P.18229 (W) of 2014 Amal Kr. Nandy & ors.
Vs. SEBI & ors.
With W.P.21910 (W) of 2017 Birendranath Koyal Vs. U.O.I. & ors.
Mr. Subir Sanyal ...for the petitioners in W.P. 16534 (W) of 2013 and for the applicant in CAN 3229 of 2018 2 Mr. Debabrata Karan, Ms. Dipanwita Biswas, Mr. Debopriyo Karan ...for the petitioner in W.P.21910 (W) of 2017 Mr. Dibyendu Chatterjee, Mr. Siddhartha Roy, Mrs. Madhuporna Kanrar ...for the petitioners in W.P.5437 (W) of 2014 Mr. Tapan Kumar Mukherjee, Sr. Advocate Mr. Biksh Kumar Mukherjee, Mr. Tulshi Das Ray ...for the State Mr. Dilip Kumar Chakraborty ...for the Union of India in W.P.21910 (W) of 2017 Mr. Partha Sarathi Biswas ...for the Union of India in W.P. 5437 (W) of 2014 Mr. Hirak Kr. Mitra, Sr. Advocate Mr. Prasanta Kumar Dutt, Mr. Rupak Ghosh, Mr. Susanta Kumar Dutt, Mr. Syamantak Banerjee ...for the SEBI Mr. Neguive Ahmed ...for the Committee In Re:- C.A.N.3229 of 2018 This application has been taken out by Tower Infotech Limited and its Managing Director primarily praying for remittance to the Committee a sum of Rs.1,38,58,686/-. The said amount has been generated from sale of three properties of the said company. The 3 applicants have also asked for disbursal of the said sum to the investors.
We direct the Registrar, Original Side to transfer the said sum to an account, which is to be opened by the Committee in any nationalized bank.
Let advertisement be issued by the Committee inviting claims from the investors so far as Tower Infotech Limited is concerned.
Such claims shall be invited by the Committee through the Economic Offences Wing of the State Government. Initial costs of such advertisement shall be borne by the State. Such advertisement shall be published in three daily newspapers, one English, one Bengali and one Hindi having wide circulation. The advertisement shall also be posted in the website of the High Court.
The Committee shall report to us on the claim status on 9th July, 2018.
The application being C.A.N.3229 of 2018 stands disposed of.
(Aniruddha Bose, J.) (Joymalya Bagchi, J.)