Calcutta High Court (Appellete Side)
Welfare Society & Ors vs Uoi & Ors on 10 January, 2020
10.01.2020
item nos.
70 to 87.
skb/sd.
W.P. 24110 (W) of 2016
With
CAN 1752 of 2019
The Investors & Marketing Members'
Welfare Society & Ors.
Vs.
UOI & Ors.
With
W.P.1478(W) of 2017
With
W.P. 2134 of 2017
With
W.P. 2836(W) of 2017
With
W.P. 14592(W) of 2017
With
W.P. 18549(W) of 2017
With
W.P. 18551(W) of 2017
With
W.P. 18555(W) of 2017
With
W.P. 30734(W) of 2017
With
W.P. 21911(W) of 2017
With
W.P. 3572(W) of 2018
With
W.P. 444(W) of 2019
With
W.P. 3899(W) of 2019
With
W.P. 3901(W) of 2019
With
W.P. 16287 (W) of 2019
With
W.P. 16081 (W) of 2019
With
W.P. 19683 (W) of 2019
With
W.P. 20328 (W) of 2019
With
W.P. 20325 (W) of 2019
With
W.P. 1202(W) of 2017
With
Original Side Matter being
W.P. 498 of 2018
Mr. Subir Sabud,
... ... for the petitioners
in W.P.24110 (W) of 2016
Mr. Subrata Chowdhury,
Mr. Biswajit Goswami,
Mr. T. Pandey
... ... for the petitioners in
WP 3901 (W) of 2019 &
WP 16287 (W) of 2019
Mr. Aniruddha Roy,
Ms. Anshumala Bansal,
Ms. Uditi Chopra
... ... for the Resolution Professional
Liquidator
Mrs. Debjani Mitra
Mr. Subhadip Biswas
... ... for the Official Liquidator
Mr. Prasanta Kumar Dutt,
Mr. Susanta Kumar Dutt,
Mr. Syamantak Banerjee
... ... for the SEBI
Mr. Amitesh Banerjee, Ld. Sr. St. Counsel,
Mr. Tulsi Das Roy,
Mr. Tarak Karan
... ... for the State
Mr. Debasish Roy,
Mr. M. Mukherjee
... ... for Respondent Nos. 23 & 24
Mr. K. Mukherjee, Mr. Manas Dasgupta ... ... for Respondent Nos. 20 to 22 & 25, 26 & 29 Mr. Md. Taimur Hossain, Ms. Sibani Bhagat ... ... for the petitioners in W.P. 1478 (W) 2017 Ms. Sabita Roy ... ... for the Union of India in W.P. 1478 (W) of 2017, W.P.30734(W) of 2017 Mr. Ashok Prasad ... ... for the Union of India in W.P. 18549 (W) of 2017 & WP 30734 (W) of 2017 Mr. Suvasish Chakraborty, Ms. Sushmita Singh, Mr. Amit Chowdhury ... ... for the petitioners in W.P.18549 (W) of 2017, W.P.18551 (W) of 2017 & W.P.18555 (W) of 2017 Mr. D.K. Kundu, Mr. A. Basu ... ... for the RBI in W.P. 18551 (W) of 2017 & W.P. 18555 (W) of 2017 Mr. Raja Ray ... ... for the Union of India in W.P. 3572 (W) of 2018 Mr. Fazlur Rahman ... ... for Union of India in W.P. 21911 (W) 2017 Mr. Srijib Chakraborty, Mr. Ramij Munshi ... ... for the petitioners in W.P. 3899 (W) of 2019 W.P. 3901 (W) of 2019 Mr. Gazi Faruque Hossain Ms. P. Mondal ... ... for the petitioner in W.P. 2134 (W) of 2017 Mr. Partha Ghosh ... ... for the respondent in W.P. 14592 (W) of 2017 We are informed that the deposits made with the Registrar General on behalf of the Pincon Group of Companies have not been transferred to the One-Man Committee.
Registrar General is requested to effect transfer of the said deposits forthwith in terms of our earlier orders and will submit report on the next date.
In Re : W.P.1202 (W) of 2017 Learned Counsel for the Liquidator submits that communication has been made to the Superintendent of Police, but no response has been received.
Learned counsel for the State shall look into the matter.
(Jay Sengupta, J.) (Joymalya Bagchi, J.)