Calcutta High Court
Re: M/S. Kwality Box Manufacturing Co. ... vs Asset Reconstruction Company (India) ... on 19 April, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CP No.106 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
RE: M/S. KWALITY BOX MANUFACTURING CO. PVT. LTD.
AND
ASSET RECONSTRUCTION COMPANY (INDIA) LTD.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 19th April, 2016.
Appearance:
Ms. Arunima Dey, Adv.
Mr. Vikram Wadehra, Adv.
Mr. Ratnanko Banerjee, Sr. Adv.
Ms. H. Chakraborty, Adv.
The Court : In terms of the order dated 12th April, 2016, let the affidavit filed on
behalf of the Company be taken on record.
Having heard the learned advocates for the parties and upon perusing the
affidavit filed in Court today on behalf of the company, this Court is of the view that in
the facts and circumstances of the instant case, the West Bengal Financial Corporation
(WBFC) is a necessary and proper party and is required to be added as a respondent in
the present proceeding. The advocate on record of the petitioning creditor shall take steps to amend the cause title of the winding up application and serve a copy of the same upon the added respondent and file an affidavit of service indicating to that effect on the next date.
List this matter for further consideration a fortnight hence.
(BISWANATH SOMADDER, J.) B.Pal/sp