Calcutta High Court
Debikay Telecom Pvt. Ltd vs Cmc Manufacturing Co. Pvt. Ltd on 17 June, 2014
Author: Patherya
Bench: Patherya
CP NO.461 OF 2014
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
INTHEMATTEROF:
DEBIKAY TELECOM PVT. LTD.
AND
CMC MANUFACTURING CO. PVT. LTD.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 17th June, 2014.
MR.R.GHOSH,MR.S.DEWANJI,ADVOCATES FOR PETITIONING CREDITOR
The Court : In spite of service none appears on behalf of the
company. Affidavit of service filed be kept on record.
Directions are given for filing affidavits.
Affidavit-in-opposition be filed within four weeks; reply, if
any, be filed within a week thereafter. Matter to appear in the list six
weeks hence.
The petitioning creditor is directed to communicate this order
to the non-appearing respondent company.
Urgent certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(PATHERYA, J.) sb.