Calcutta High Court
Maithan Alloys Limited vs Anjaney Alloys Limited on 31 March, 2016
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
CP No.122 of 2016
CA No. 688 of 2015
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
MAITHAN ALLOYS LIMITED
AND
ANJANEY ALLOYS LIMITED
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : March 31, 2016 Appearance:
Ms. Manju Bhuteria, Adv.
Ms. Hasi Saha, Adv.
The Court: Let the affidavit filed on behalf of the Central Government be taken on record.
Upon perusing the same, it appears that the Central Government has not made any adverse observation in respect of the scheme. This is clear from the statements made in paragraph-2 of the said affidavit.
In such circumstances, there will be an order in terms of prayers (a) to (i) of the petition.
In the event, the petitioners supply a legible computerised printout of the scheme and the schedule of assets in acceptable form to the department, the department will append such computerised printout, upon verification, to the certified copy of the order without insisting on a handwritten copy thereof.
Let costs assessed at 300 GMs be paid by the petitioners to the Central Government.2
CP No. 122 of 2016 is, accordingly, disposed of. Urgent photostat certified copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BISWANATH SOMADDER, J.) sg.