Calcutta High Court
Rigveda Maritime Pte. Ltd vs Sohom Shipping Pvt. Ltd. & Ors on 19 February, 2020
Author: Sanjib Banerjee
Bench: Sanjib Banerjee, Kausik Chanda
Mentioning
APO No.180 of 2019
GA No.2789 of 2019
GA No.204 of 2020
GA No.151 of 2020
In
AS No.11 of 2018
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
RIGVEDA MARITIME PTE. LTD.
Versus
SOHOM SHIPPING PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
And The Hon'ble JUSTICE KAUSIK CHANDA Date : 19th February, 2020.
Appearance:
Mr. Reetobrata Mitra, Adv.
Mr. Suvasish Sengupta, Adv.
Mr. Pawan Maheshwari, Adv.
Mr. Sarosij Dasgupta, Adv.
Mr. Tilak Kr. Bose, Sr. Adv.
Mr. Ashok Kr. Jena, Adv.
Ms. M. Manot, Adv.
Mr. Debnath Ghosh, Adv.
Ms. H. Ginodia, Adv.
The Court : The matter has been mentioned on behalf of the Port Trust. 2 It appears that the two banker's cheques issued on behalf of the highest bidder and the second highest bidder for Rs.2,00,07,000/- and Rs.2,00,02,839/-, respectively, had not been deposited with the Registrar, Original Side and a period of three months from the date of issuance of the two instruments has elapsed.
Since the sale was conducted by MSTC Limited and it appears that payments were made by the highest bidder and the second highest bidder to MSTC Limited and the banker's cheques were issued at the behest of MSTC Limited, a request by the Port to MSTC Limited on the basis of this order should resolve the issue. The matter is due to appear next on March 4, 2020.
The Port should take immediate steps to ensure that the two instruments are revalidated and the revalidated instruments are made over to the Registrar, Original Side for the Registrar to bank the same. Every effort should be made to ensure that the instruments are revalidated in course of this week.
(SANJIB BANERJEE, J.) (KAUSIK CHANDA, J.) kc