Calcutta High Court (Appellete Side)
Sc W. P. No. 5437 (W) Of 2014 Ms. Tandra ... vs The Securities And Exchange on 26 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
56 26.6.14
Sc W. P. No. 5437 (W) OF 2014 Ms. Tandra Mukherjee & Ors.
-vs.-
The Securities and Exchange
with Board of India & Ors.
W. P. No. 16534 (W) OF 2013 Tower Infotech Limited & Anr.
-vs.-
Union of India & Ors.
------------
Mr. Kishore Datta Mr. Dibyendu Chatterjee.
....For the Petitioners in W.P. No.5437 (W) of 2014. Mr. Subir Sanyal Md. Syed Khan.
....For the Petitioners in W.P. No.16534 (W) of 2013. Mr. Hirak Mitra Mr. Prasanta Kumar Dutt Mr. Susanta Kumar Dutt Mr. Symantak Banerjee.
.....For the SEBI.
Mr. L. K. Chatterjee Mr. Raj Sekhar Basu.
.....For the UOI.
Mr. Sakya Sen Ms. Debjani Roy.
......For the State in W.P. No.16534 (W) of 2013.
Mr. Pratik Prakash Banerjee Mr. Subhabrata Dutta Mr. Arka Bhattacharya.
......For the Applicants in CAN 4698 of 2014.
Mr. Mitra, learned senior advocate appearing for the SEBI submits that the properties of the petitioning company in W.P. No.16534 (W) of 2013 situated at Mouja-Purusottampur, P.O.&P.S.-Egra, District-Purba Medinipur and at 8A and 8A/1, Ananda Palit Road, P.S.-Entally, Kolkata-700 014 have been valued as on 20th June, 2014 and 21st June, 2014 respectively. It is further submitted by him that the Kolkata property is unencumbered, whereas the property at Egra is encumbered.
I propose to pass orders for putting up these properties for sale on Monday next upon ascertaining the extent of 2 encumbrance in respect of the Egra property, which is to be provided by Mr. Sanyal, learned advocate for the petitioning company.
ACO Put up the writ petition under the same heading on Monday next (30.6.14) at 4-00 p.m. (Dipankar Datta,J.)