Calcutta High Court
Narendra Kumar Berlia & Ors vs Om Prakash Berlia & Ors on 10 February, 2009
Author: Patherya
Bench: Patherya
GA No. 164 of 2009
CS No. 12 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
NARENDRA KUMAR BERLIA & ORS.
Versus
OM PRAKASH BERLIA & ORS.
Mr.Abhrajit Mitra,Advocate appears with Mr.Jishnu Chowdhury, Mr.
Subhankar Nag, Ms. D. Adhikary
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 10th February, 2009.
The Court : The last sentence of the third paragraph at
page 2 of the order dated 3rd February, 2009 be substituted as follows:
The respondents will be at liberty to transfer the
shares excepting 42.69% which is the shareholding of the petitioners and the group companies in the respondent no.15.
Let this order be incorporated in the order dated 3rd February, 2009.
All parties to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J. ) pa