Calcutta High Court
M/S. Tata Construction & Projects Ltd. ... vs The Administrator Of The Specified on 24 January, 2017
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No. 42 of 2017
BIFR No. 153 of 1987
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
In the matter of:
M/s. Tata Construction & Projects Ltd. (In Liqn.)
And
The Administrator of the Specified
Undertaking of the Unit Trust of India & Anr.
versus
Official Liquidator, High Court, Calcutta
Before:
The Hon'ble Justice I. P. MUKERJI
Date: 24th January 2017
Appearance:
Mr. Sakya Sen, Advocate
Mr. Kuldip Mullick, Advocate
for the applicant
Mr. Anupam Dasadhikari, Advocate
for the O/L
Mr. S. B. Saraf, Advocate
Mr. G. N. Jajodia, Advocate
for respondent no. 2
The Court: Mr. Saraf's client, the debenture trustee ICICI Bank will issue a peremptory notice within two weeks from date to the debenture holders who have not yet submitted their interest claim to the Official Liquidator with a warning that if such claim is not lodged by 28th February 2017, the Official Liquidator will proceed to make disbursement of the existing claims including the claim of Mr. Sen's client, the applicant by 15th March 2017.
This application (CA No. 24 of 2017) is accordingly disposed of. Certified photocopy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(I. P. MUKERJI, J.) R. Bose