Calcutta High Court
Re: Bells Control Limited - (In ... vs The O/L High Court Calcutta ... on 14 February, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
OD-58
CA 264 of 2018
With
CP 808 of 2016
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
RE: BELLS CONTROL LIMITED - (IN LIQN)-AND-
Versus
THE O/L HIGH COURT CALCUTTA -VS-ARDHENDU PALIT & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 14th February, 2019.
Appearance:
Mr.P.Mukherjee, Adv.
Mt.D.Agarwal, Adv.
..for OL Mr.Soumya Basu, Adv.
..for accused no.3 The Court : Mr. Mukherjee, learned advocate appears on behalf of official liquidator and submits, accused nos.1 and 2 have died. Accused no.3 has not filed statement of affairs. Mr. Basu, learned advocate appears on behalf of accused no.3 and submits, his client was dormant director and has no knowledge about affairs of the company.
Accused no.3 will file affidavit-in-opposition to the complaint by 27th February, 2019.
List on 28th February, 2019.
(ARINDAM SINHA, J.) dg2