Calcutta High Court
Das Reprographics Ltd. (In Liqn.) vs Unknown on 7 January, 2011
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA NO.866 OF 2010
CP No. 151 of 1986
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
DAS REPROGRAPHICS LTD. (IN LIQN.)
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 7th January, 2011.
Mr. A.K. Sur...for UBI.
Mr. B. Das...for WBFC.
Mr. K. Anand Rao...for Official Liquidator. The Court : Two secured creditors are represented namely, United Bank of India and WBFC. The initial objection by them is now withdrawn.
Therefore, I allow this letter by passing orders in terms of prayers [a], [b] and [c]. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) pkd. Asstt.Registrar[C.R.]