Calcutta High Court
Classic Infrastructure & Development ... vs Unknown on 14 December, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CA No.884 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
In the matter of:
CLASSIC INFRASTRUCTURE & DEVELOPMENT LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 14th December, 2016.
Appearance:
Mr. Anirban Ray, Adv.
Ms. Rusha Saha, Adv.
Ms. Ruma Sikdar, Adv.
The Court : The applicant seeks dissolution without winding up of one transferor company following the scheme of amalgamation.
The Official Liquidator is represented and the reports of the Official Liquidator and Auditor do not indicate that the affairs of the transferor company was conducted in a manner prejudicial to the interest of its shareholders or prejudicial to public interest.
As such, there will be an order in terms of prayers (a) to (c) as contained in the Judge's Summons, which may be signed as of date.
The applicant will pay costs assessed at 300 GMs to the Official Liquidator Establishment Charges' Account.
C.A. 884 of 2016 is accordingly disposed of. Urgent photostat certified copy of this order be supplied to the parties, if applied for, upon compliance of all requisite formalities.
(SOUMEN SEN, J.) sp/