Calcutta High Court
Ruchi Soya Industries Limited vs Avr Storage Tank Terminal Pvt. Ltd. & Anr on 11 December, 2020
Author: Debangsu Basak
Bench: Debangsu Basak
OD-31
ORDER SHEET
IA No. GA/7/2018 (Old No.GA/948/2018)
In
CS/241/2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RUCHI SOYA INDUSTRIES LIMITED
Versus
AVR STORAGE TANK TERMINAL PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 11th December, 2020.
(Via Video Conference)
Appearance:
Mr. Anuj Singh, Adv.
The Court: It is submitted on behalf of the petitioner that as the
respondent No.2 is in liquidation under the provisions of the Insolvency and
Bankruptcy Code, 2016 necessary steps need be taken. Learned Advocate for the petitioner also seeks extension of time to file affidavit-in-reply.
Respondent No.1 is represented.
In such circumstances, list the application under the same heading on January 15, 2021. Affidavit-in-reply, if any, be filed in the meantime. Petitioner is at liberty to take appropriate steps with regard to the respondent No. 2.
(DEBANGSU BASAK, J.) R.Bhar 2