Calcutta High Court (Appellete Side)
The Investors & Marketing Members' vs Unknown on 8 February, 2024
69-73
08.02.2024
Ct. No. 28
sdas/akd
(PINCON)
WPA 24110 of 2016
With
WP 498 of 2018(original Side Matter)
CAN 3 of 2021
CAN 4 of 2022
CAN 5 of 2023
(In the matter of : The Investors & Marketing Members'
Welfare Society and Ors.
+
WPA 1215 of 2020
(In the matter of : Chittaranjan Roy)
+
WPA 18549 of 2017
CAN 1 of 2023
(In the matter of : Kashinath Kundu and Anr.)
+
WPA 20328 of 2019
(In the matter of : Kamlesh Yadav and Ors. )
+
WPA 3899 of 2019
(In the matter of : Satyadev Jaiswal and Ors.)
Mr. Subhasis Chakraborty
Ms. S K Singh
... for the petitioners
Mr. B Basu Mullick
Mr. Sayan Dutta
... for the State
Mr. Manas Dasgupta
Mr. Gaurav Das
for Pincon Co. (in WPA 24110 of 2016)
Mr. Ramij Munsi
Ms. Champa Pal
... for the petitioner (in WPA 20328 of 2019
& WPA 3899 of 2019)
Mr. Ashok Prasad ... for the S.F.I.O.
(in WPA 18549 of 2017)
Mr. Neguive Ahmed ... for the One Man Committee.
Mr. S K Dutt
Mr. Syamantak Banerjee.... For the SEBI
2
Mr. Arka Kumar Nag ... for High Court Administration
Mr. Diptomoy Talukder
... for the petitioner in WP 498/2018
Ms. Sabita Roy
... for UOI
Re : C .A. N. 4 of 2022 & C. A. N. 5 of 2023
1. Perused the report submitted by the Director of Economic
Offences, Government of West Bengal with regard to the
properties viz. 'Mini Holiday Home' situated at Digha,
Purba Medinipur, (2) Guest house at Premises No. 10/5,
Jamini Roy Sarani, Kolkata - 700019 & (3) office premises
situated at Room No.334, 3rd floor, Premises No.1,
Crooked Lane, Holding No.107, Ward No.46, Block No.
XX, P.S. Hare Street, Kolkata - 700069.
2. It appears from the report a joint inspection was held in the
said properties and it was found that certain repairs are
necessary for their proper maintenance.
3. Learned Advocate for the respondent-company/applicant
seeks leave to undertake repairs at its own cost.
4. This is not opposed by the learned Advocate for the petitioner or EOW.
5. Under such circumstances, we permit the respondent- company/applicant to undertake necessary repairs in the aforesaid properties under the supervision of a representative of EOW, Government of West Bengal.
6. Let the applications appear in the Monthly List of May, 2024.
3
7. Further report by EOW shall be filed on the adjourned day.
Re : C .A. N. 3 of 2021
8. Mr. Arka Kumar Nag, learned Advocate for High Court Administration shall submit report with regard to the amount presently lying with the Registrar General, High Court, Calcutta.
9. Let the application appear on 22.02.2024.
Re : W. P. 498 of 2018
10. Let a copy of the petition be served upon the learned Advocate for the respondent nos.1 to 4.
11. Mr. Dasgupta submits respondent no.5 is in liquidation.
12. Petitioner is directed to amend the cause title and add the Resolution Professional appointed over the assets of M/s. Pincon Spirit Ltd. (in liquidation) as a party respondent.
13. Let a copy of the petition be served upon the resolution professional and affidavit of service be filed on the adjourned day.
14. Let the matter appear on 22.02.2024. (Gaurang Kanth, J.) (Joymalya Bagchi, J.)