Calcutta High Court
Jessop And Co. Ltd vs Birendra Nath Mukherjee on 16 December, 2013
Author: Harish Tandon
Bench: Harish Tandon
ORDER SHEET
C.P. No. 602 of 2013
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:JESSOP AND CO. LTD
And
IN THE MATTER OF : BIRENDRA NATH MUKHERJEE
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date : 16th December, 2013.
Appearance :
Ms. Ruby Jaiswal, Adv.
The Court : There is no representation on behalf of the petitioner. The learned advocate appears for the company. It is submitted that the company has a bona fide defence to the claim of the petitioning creditor and a prayer is made for filing affidavit. Let affidavit-in-opposition be filed within one week after the christmas vacation; reply thereto, if any, may be filed within one week after the christmas vacation. Let this matter appear two week after the christmas vacation as "company matter (adjourned)".
(HARISH TANDON, J.) SB-1