Calcutta High Court
Bharat Process & Mechanicals Engg. Ltd. ... vs The Official Liquidator on 15 February, 2016
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No. 524 of 2014 with BIFR No. 520 of 1992 CA No. 400 of 2013 CA No. 409 of 2014 IN THE HIGH COURT AT CALCUTTA ORDINARY ORIGINAL CIVIL JURISDICTION In the matter of:
Bharat Process & Mechanicals Engg. Ltd. (In Liqn.) Versus The Official Liquidator Before:
The Hon'ble Justice I. P. MUKERJI Date: 15th February 2016 Appearance:
Mr. R. Mantha, Sr. Advocate Mr. R. L. Mitra, Advocate Mr. S. Banerjee, Advocate for BPMEL (in liqn.) Ms. Lopita Banerjee, Advocate Mr. D. N. Roychowdhury, Advocate Ms. Urmila Chakraborty Mr. Shyantee Datta, Advocate for TPG Equity Management Mr. Shiv Sankar Banerjee, Advocate Mr. Gora Chand Roy Chowdhury, Advocate for OMDC Ms. Sonal Shah, Advocate for Joint Action Forum Mrs. Ruma Sikdar, Advocate for Official Liquidator The Court: As a last chance time is granted to OMDC to file their affidavit-
in-opposition to each of the applications, by 22nd February 2016 with an advance copy served on all the appearing parties by 19th February 2016. List this application on 24th February 2016 as "Specially Fixed Matter". Affidavit-in-reply may be filed in the meantime.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) R. Bose AR[CR]