Calcutta High Court
L & T Finance Ltd vs Vinod Kumar Gupta & Anr on 21 January, 2015
Author: Biswanath Somadder
Bench: Biswanath Somadder
AP No. 1686 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
L & T FINANCE LTD.
Versus
VINOD KUMAR GUPTA & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
Date : 21st January, 2015.
Appearance:
Mr. Paritosh Sinha, Adv.
...for the petitioner
The Court : Let the affidavit of service filed in Court today be taken
on record. The respondents remain unrepresented despite service.
The petitioner claims that a total sum of Rs. 13,14,234/- is due and payable including an amount not less than Rs. 5,33,201/- calculated upto 5th September, 2014 on account of defaulted instalments.
In such facts and circumstances, there will be an order in terms of prayers (a) and (b) of the petition.
Ms. Suchandra Dey, Advocate, Bar Association Room No.15, is appointed receiver. The receiver will be paid an initial remuneration of 1200 GMs. and all expenses on account of the receiver's travel, accommodation and the like will be borne by the petitioner and added to its claim in the pending arbitral proceeding. 2
In the event, this order is not communicated to the receiver within a week from date, the same shall stand automatically recalled.
The matter is made returnable four weeks hence. Urgent photostat certified copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(BISWANATH SOMADDER, J.) kc.