Calcutta High Court
Tata Construction & Projects Ltd. (In ... vs Official Liquidator on 18 July, 2016
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CA No.494 of 2016
With
BIFR No.153 of 1987
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
TATA CONSTRUCTION & PROJECTS LTD. (IN LIQN)
Versus
OFFICIAL LIQUIDATOR, H.C., CALCUTTA
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 18th July, 2016.
Appearance:
Mr. Shekhar B. Saraf, Adv.
Mr. Ganesh N. Jajodia, Adv.
Mr. Sakya Sen, Adv.
Mr. Kuldip Mullick, Adv.
Ms. D. Dutta, Adv.
Mr. Anupam Dasadhikari, Adv.
The Court : The debenture trustee represented by Mr. Saraf, learned counsel, prays for time to file an affidavit. An affidavit by the debenture trustee shall be filed within two weeks from date. Reply thereto, if any, shall be filed within two weeks thereafter.
The debenture holders participating in this proceeding are also entitled to file an affidavit within a week from date.
The matter is adjourned for five weeks.
(SOUMEN SEN, J.) B.Pal