Calcutta High Court
Sri Manoj Jayaswal vs The Official Liquidator & Ors on 10 August, 2016
Author: Rakesh Tiwari
Bench: Rakesh Tiwari
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
ACO 79/2016; APOT 217/2016
M/S PATHBREAKING PROJECTS LTD (IN LIQN)
AND
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
ACO 81/2016; APOT 219/2016; CP 1130/2014
M/S PATHBREAKING PROJECTS LTD (IN LIQN)
AND
M/S. CORPORATE ISPAT ALLOYS LTD.
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
ACO 90/2016; APOT 248/2016
M/S PATHBREAKING PROJECTS LTD (IN LIQN)
AND
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
ACO 103/2016; APOT 218/2016
ACO 100/2016; ACO 80/2016
ACO 95/2016; ACO 96/2016
ACO 97/2016; ACO 98/2016
ACO 99/2016
M/S PATHBREAKING PROJECTS LTD (IN LIQN)
AND
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
ACO 109/2016; APOT 218/2016; CP 1130/2014
M/S PATHBREAKING PROJECTS LTD (IN LIQN)
AND
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
2
ACO 110/2016; APOT 218/2016; CP 1130/2014
M/S PATHBREAKING PROJECTS LTD (IN LIQN)
AND
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
ACO 93/2016; APOT 257/2016; CP 555/2014
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
ACO 94/2016; APOT 259/2016; CP 555/2014
SRI MANOJ JAYASWAL
-VS-
THE OFFICIAL LIQUIDATOR & ORS.
Appearance:
Mr. S.K. Tiwari, Adv. Appears for Manoj Jaiswal.
Mr. P. Chatterjee, Sr. Adv. For appellant.
Ms. S. Sanyal, Adv. Appears for respondent no.22.
Mr. S. Daun, Adv. For petitioner in ACO No.100 of 2016. Mr. S.N. Mitra, Sr. Adv. Appears for Corporate Ispat Alloys Ltd. Mr. Rishav Banerjee, Adv. Appears for JAS Infrastructure & Power Ltd.
Mr. A. Roy, Adv. Appears for Corporate Power Ltd. Mr. D.N. Ghosh, Adv. Appears for Kaizer Power Ltd. Mr. U. Mukherjee, Adv. Appears for respondent no.31. Mr. M. Bose, Adv. Appears for Sarogiri Engg. Works Pvt. Ltd.
Ms. S. Shah, Adv. Appears for respondent no.24. Mr. S. Laha, Adv. Appears for respondent no.26. Mr. U. Bose, Sr. Adv. With Ms. N. Chatterjee, Adv., Appears for Consortium of Bankers.
Ms. R. Sikder, Adv. Appears for Official Liquidator. Mr. B. Basu Mukherjee, Adv. Appears for HBL Power Systems Ltd.
Mr. S. Chakraborty, Adv. Appears for respondent no.19. 3
Mr. R. Ghose, Adv. For Paharpur Cooling Towers Ltd. Mr. R. Banerjee, Sr. Adv. Appears for respondent no.23.
Mr. R. Dutta, Adv. Appears for C&S Electric Ltd. BEFORE:
The Hon'ble JUSTICE RAKESH TIWARI The Hon'ble JUSTICE SUBRATA TALUKDAR Date : 10th August, 2016.
The Court : All the above matters appearing as items nos.1 to 8 of today's list are taken up conjointly.
All these matters stand released from this Bench on the ground of one of us (Rakesh Tiwari, J.) and be placed before the Hon'ble Chief Justice for nomination of another Bench of which one of us (Rakesh Tiwari, J.) is not a member.
Since Smt. Sikder, learned counsel appearing for the Official Liquidator, submits that August 23, 2016 has been fixed for taking possession of the Corporate Office of the company (in liquidation), but Official Liquidator will not take such steps till the matter is taken up by the nominated Bench and as the interim order was operating in these cases upto August 8, 2016, let the interim order stand extended till these matters are taken up by the nominated Bench or till August 25, 2016, whichever is earlier.4
In view of the urgency pleaded by the appellant, let the files be placed before the Hon'ble Chief Justice within three days.
Let a copy of this order duly signed by the Assistant Registrar attached to this Court be kept with the records.
(RAKESH TIWARI, J.) (SUBRATA TALUKDAR, J.) tk