Calcutta High Court
Alex Astral Power Private Limited vs Aditya Birla Finance Limited on 19 February, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
CP No.5 of 2015
IN THE HIGH COURT AT CALCUTTA
ORIGINAL JURISDICTION
IN THE MATTER OF:
ALEX ASTRAL POWER PRIVATE LIMITED
-AND-
ADITYA BIRLA FINANCE LIMITED
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 19th February, 2015.
Appearance:
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Anirban Ray, Adv.
Mr. Chayan Gupta, Adv.
Mr. J. Chowdhury, Adv.
Mr. S. Ghose, Adv.
Mr. A. Agarwalla, Adv.
The Court : Let the affidavit of service, filed in Court today, be taken on record.
On the prayer made by the learned advocate representing the petitioning creditor, leave granted for the purpose of filing of a supplementary affidavit, which may be also taken on record. The learned advocate appearing on behalf of the petitioning creditor prays for leave under Rule 21 of the Company Court Rules, 1959.
Considering his prayer and in the facts and circumstances of the instant case, such leave is granted. 2
Let this matter be heard upon filing of affidavits. Let affidavit-in- opposition be filed within a period of three weeks from date; reply, if any, a fortnight thereafter. List this matter under the heading, 'Company Matter (Adjourned)' six weeks hence.
Urgent photostat certified copies of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) bp.