Calcutta High Court (Appellete Side)
Amal Kumar Nandy And Others vs Securities And Exchange Board Of India ... on 24 June, 2021
June 24, 2021
AD 8
SG/S. Biswas
WPA 18229 of 2014
Amal Kumar Nandy and others
vs.
Securities and Exchange Board of India and others
(Through Video Conference)
Mr. Amitesh Banerjee, Senior Advocate with
Mr. Tarak Karan, Advocate
... for the State
Mr. P. K. Dutt,
Mr. S. K. Dutt,
Mr. Syamantak Banerjee, Advocates
... for the SEBI
The present petition was filed in the year 2014 for
the following reliefs:
"a)A leave under Order 1 Rule 8 of the Code
of Civil Procedure, 1908 by granting
permission to the petitioners to move the
instant writ petition for the benefit of all the
persons having the same interest like the
petitioners;
b) A Writ or in the nature of Writ of
Mandamus commanding the respondents,
more particularly the respondent no.1, their men, agents, successors, survivors, representatives or assigns and/or each one of them to sell off and/or dispose of the immovable properties of the respondent no.7 company and to liquidate and/or refund/repay the amounts/money deposited 2 WPA 18229 of 2014 by the petitioners with the respondent no.7 company;
c) A Writ or in the nature of Writ of Mandamus commanding the respondents, more particularly the respondent no.1, their men, agents, successors, survivors, representatives or assigns and/or each one of them to take all steps to protect the interest of the petitioners and/or investor/depositors for realization of their deposited amount/money with the respondent no.7 company.
Rule Nisi in terms of prayer (a), (b) and (c) as above;
e) An interim order restraining the respondents their men, agents, successors, survivors, representatives or assigns and/or each one of them to sell off and/or dispose of the immovable properties of the respondent no.7 company and to liquidate and/or refund/repay the amounts/money deposited by the petitioners with the respondent no.7 company;
f) An interim order restraining the respondents their men, agents, successors, survivors, representatives or assigns and/or each one of them to take all steps to protect the interest of the petitioners and/or 3 WPA 18229 of 2014 investor/depositors for realization of their deposited amount/money with the respondent no.7 company;"
It is noticed that WPA 16534 of 2013 has been filed by Tower Infotech Limited, the properties of which are to be sold in terms of the prayer made in the present petition, praying for the same relief. This Court has already taken cognizance of the prayer made by the petitioners in the aforesaid petition. The exercise is being monitored by this Court. Nothing remains in the present petition. As no one appears for the petitioners, the present petition is dismissed for default.
[Rajesh Bindal, C.J.(A)] [Arijit Banerjee, J.]