Calcutta High Court
Prudential Capital Markets Ltd (In ... vs Official Liquidator on 6 December, 2013
Author: Harish Tandon
Bench: Harish Tandon
ORDER SHEET
C.A. 347 of 2004
With
C.P. 217 of 2001
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
ORIGINAL SIDE
PRUDENTIAL CAPITAL MARKETS LTD (IN LIQUIDATION).
Versus
OFFICIAL LIQUIDATOR
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date: 6th December, 2013.
Appearance:
Ms. Ruma Sikdar, Adv.
... for Official Liquidator The Court: Seen the report submitted today by the Official Liquidator. The share certificate pertaining to the shares of the Reliance Industries Limited could not be traced out. The Official Liquidator has sought for direction upon the M/s. Karvy Computer Share Pvt. Ltd., the Registrar of the said company, for issuance of the duplicate certificate.
To consider the prayer this Court feels that the presence of the said Registrar is necessary. The Official Liquidator is directed to serve a notice upon M/s. Karvy Computer Share Pvt. Ltd. intimating that this matter shall be listed one week after the Christmas Vacation.
(HARISH TANDON, J.) sg2