Calcutta High Court
Excel Dealcomm Pvt. Ltd vs Asset Reconstruction Company (India) ... on 17 December, 2013
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
G.A. No. 3440 of 2013
C.S. No. 74 of 2007
EXCEL DEALCOMM PVT. LTD.
Versus
ASSET RECONSTRUCTION COMPANY (INDIA) LTD. & ORS.
AND
G.A. No. 3443 of 2013
With
C.S. No. 73 of 2007
EXCEL DEALCOMM PVT. LTD.
Versus
ASSET RECONSTRUCTION COMPANY (INDIA) LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 17th December, 2013.
Appearance :
Mr. Anupam Das Adhikari, Advocate,
Ms. Suruchi Agarwal, Advocate
...for petitioners
Mr. R. Bhattacharrya, Advocate,
Mr. K. Mullick, Advocate
...for respondents.
The Court : After hearing the parties G.A. No. 3440 of 2013 and G.A. No. 3443 of 2013 are disposed of by directing early hearing of G.A. No. 1939 of 2013 with C.S. No. 73 of 2007, G.A. No. 1912 of 2013 with C.S. No. 74 of 2007 and G.A. No. 2655 of 2013 with C.S. No. 75 of 2007 as provided in the order passed in each of these applications.
All connected applications should be listed together. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) akb/