Calcutta High Court
Krishna Murari Tapuriah vs The Official Liquidator on 30 November, 2017
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
CA No.480 of 2017
CP No.2 of 1987
RE:BARANAGORE JUTE FACTORY PLC ( In Liquidation)
AND
IN THE MATTER OF
KRISHNA MURARI TAPURIAH
-VS-
THE OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA
CA No.484 of 2017
CP No.2 of 1987
RE: BARANAGORE JUTE FACTORY PLC ( In Liquidation)
AND
IN THE MATTER OF
YASHDEEP TREXIM PVT.LTD.
-VS-
THE OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 30th November, 2017.
Mr. S. N. Mitra, Sr. Advocate,Mr. D.N. Sharma, Mr. S. Sarkar, Mr.S.Ganguly, , Advocates for Yashdeep Trexim Pvt. Ltd.
Mr. D. Ghosh, Sr. Advocate, Mr. Aditya Kanodia, Mr.A.Das,Advocates for CA No.480 of 2017 Mr.Abhrajit Mitra, Sr.Advocate, Mr.Sarvopriya Mukherjee, Mr. P. Bag, Mr. A. Agarwalla, Mr. P. Bag, Advocates For Baranagore Jute Factory Mr. J. Ghorai, Mr. S. Banerjee, Advocates. .. for Baranagore Jute Factory PLC Mazdoor Sangh BMS Mr. Rajesh Upadhyay, Advocate.
For Baranagore Jute Factory PLC Workers Union. Mr.A.Roy, Mr.P.Naskar, Mr.S.Ghosh, Advocates appear 2 The Court:-Mr. Bag, learned Advocate appears on behalf of the persons in management of the company and mentions. He seeks extension of time to file affidavits-in-opposition in these company applications. He submits, affidavits will be filed by 5th December, 2017. Time is granted accordingly. Replies, if any, by 18th December, 2017. The applications be listed on 19th December, 2017.
(ARINDAM SINHA, J.) nm