Calcutta High Court
Re: M/S. Adhunik Tower Pvt. Ltd vs Pradeep Trade & Credit Pvt. Ltd on 25 June, 2014
Author: Arijit Banerjee
Bench: Arijit Banerjee
ORDER
CP No. 440 of 2013
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
RE: M/S. ADHUNIK TOWER PVT. LTD.
-AND-
PRADEEP TRADE & CREDIT PVT. LTD.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date: 25th June 2014.
Appearance:
Mr. S. E. Huda, Advocate ...for petitioning creditor.
Mr. Aniruddha Mitra, Advocate ...for the company.
Court: Direction for filing of affidavits was given initially on 14th March 2014 when the company was granted three weeks time to file affidavit in opposition. On 22nd April 2014, the company obtained extension of time to file affidavit in opposition by a fortnight. However, till date the company has not filed its affidavit.
Mr. Aniruddha Mitra, learned counsel appearing for the company prays fore one last opportunity to file the company's affidavit in opposition. Learned counsel for the petitioner very fairly does not oppose the same.
Accordingly, let the company file its affidavit in opposition positively within a fortnight from date. Affidavit in reply be filed by the petitioner within a week thereafter. Let the matter 2 appear in the list three weeks hence as a 'Company Matter Adjourned'.
The aforesaid directions are peremptory.
( ARIJIT BANERJEE, J. ) S. Kumar A.R.(C.R.)