Calcutta High Court
Srikumar Menon & Othersw vs The Registrar Of Companies on 28 July, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
CP No. 300 of 2010 CA No. 532 of 2010 IN THE HIGH COURT AT CALCUTTA ORIGINAL JURISDICTION In the matter of:
Srikumar Menon & Othersw And The Registrar of Companies, West Bengal Before:
The Hon'ble Justice I. P. Mukerji Date: 28th July 2010 Appearance:
Ms. Manju Bhuteria, Advocate Mr. Bhaskar Bhattacharya, Advocate This is an application under Section 633 of the Companies Act, 1956. This application has to be heard out on affidavits.
Affidavit-in-opposition be filed by 18th August 2010. List this application in the monthly list of September, 2010. Affidavit-in-reply may be filed in the meantime.
I pass an order in terms of prayer (c) till disposal of this application.
The point of maintainability be kept open. All parties are to act on a signed photocopy of this order on the usual undertakings.
(I. P. Mukerji, J.) R. Bose A.R.(CR).