Calcutta High Court
Simplex Infrastructures Limited vs S T P Limited on 7 July, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-49
CP No.408 of 2015
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
IN THE MATTER OF:
SIMPLEX INFRASTRUCTURES LIMITED
-AND-
S T P LIMITED
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 7th July, 2015.
Appearance:
Ms. M. Bhuteria, Adv.
Mr. A. Basu Mullick, Adv.
The Court : The parties are agreed that a consolidated amount of Rs.25 lakh, inclusive of interest and costs, will be paid off by the company to the petitioning creditor in five monthly instalments in full and final satisfaction of the petitioner's claim.
Accordingly, CP No.408 of 2015 is admitted for the sum of Rs.25 lakh. If the company pays off such amount in five equal monthly instalments beginning July 31, 2015 and payable by the last day of the four succeeding months, the petition will remain permanently stayed.
In default of payment of any instalment, the petition will stand admitted and the petitioner will be at liberty to advertise the petition once in "The Statesman" and once in "Bartaman". The advertisements should indicate that the petition will appear before this Court on the first available working day after the expiry of four weeks from the date of the first publication. Publication in the Official Gazette will stand dispensed with.2
Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.