Calcutta High Court (Appellete Side)
Ashok Das And Ors vs The Securities And Exchange Board Of ... on 24 June, 2021
June 24, 2021
AD 9
SG/S. Biswas
WPA 18525 of 2018
Ashok Das and Ors.
vs.
The Securities and Exchange Board of India and Ors.
(Through Video Conference)
M/s. P. K. Dutt, S. K. Dutt and
Syamantak Banerjee, Advocates
... for the SEBI present on virtual mode.
The present petition was filed in the year 2018 for
the following reliefs:
"a) A writ in the nature of mandamus
commanding the respondents, more
particularly the respondent no.1, their men, agents, successors, survivors, representatives or assigns and/or each one of them to sell off and/or dispose of the immovable properties of the respondent no. 6 company and to liquidate and/or refund/repay the amounts/money deposited by the petitioners with respondent no. 6 company.
b) A writ or/in the nature of mandamus commanding the respondent No. 1 and his men agents servant and assign to investigate properly for the ends of justice and to take all steps to protect the interest of the petitioners and/or investor/depositors for realization of 2 WPA 18525 of 2018 their deposited amount/money with the respondent no. 6 company.
c) Rule Nisi in terms of prayer (a) and (b) as above.
d) An interim order restraining the respondents their men, agents, successors, survivors, representatives or assigns and/or each of them to sell off and/or dispose of the immovable properties of the respondent no 6 company and to liquidate and/or refund/repay the amounts/money deposited by the petitioners with respondent no.6 company.
e) An interim order restraining the respondents their men, agents, successors, survivors, representatives or assigns and/or each of them to take all steps to protect the interest of the petitioners and/or investor/depositors for realization of their deposited amount/money with the respondent no 6 company;"
It is noticed that WPA 16534 of 2013 has been filed by Tower Infotech Limited, the properties of which are to be sold in terms of the prayer made in the present petition, praying for the same relief. 3
WPA 18525 of 2018 This Court has already taken cognizance of the prayer made by the petitioners in the aforesaid petition. The exercise is being monitored by this Court. Nothing remains in the present petition. As no one appears for the petitioners, the present petition is dismissed for default.
[Rajesh Bindal, C.J.(A)] [Arijit Banerjee, J.]