Calcutta High Court
G.K. Investments Limited & Ors vs Vistra Itcl (India) Limited on 28 November, 2018
Author: Soumen Sen
Bench: Soumen Sen
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IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
G.A. 2388 of 2018
C.S. 179 of 2018
G.K. Investments Limited & Ors.
Vs.
Vistra ITCL (India) Limited
For the Petitioner : Mr. S. K. Kapur, Sr. Adv.
Mr. Utpal Bose, Sr. Adv.
Mr. Paritosh Sinha, Adv.
Mr. Saubhik Chowdhury, Adv.
Mr. Dripto Majumdar, Adv.
For the Respondent : Mr. Rudraman Bhattacharyya, Adv.
Mr. Souvik Majumdar, Adv.
Mr. Suvrojit Dasgupta, Adv.
Hearing concluded on : 26th November, 2018.
Judgment on : 28th November, 2018.
Soumen Sen, J.: The issues involved in these applications are same and/or similar to the issues involved in G.A. No. 2182 of 2018.
On identical facts involving similar issue the pledge invocation notices have been set aside. Accordingly, in the instant case, for the same reason the pledge invocation notices all dated 13th August, 2018 are set aside.
This application accordingly stands disposed of. However, there shall be no order as to costs.
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Urgent Photostat certified copy of this judgment, if applied for, be given to the parties on usual undertaking.
(Soumen Sen, J.)