Calcutta High Court
Eastern Paper Industries Ltd. [In Liqn vs Unknown on 11 March, 2011
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No. 247 of 2011
BIFR NO.246 OF 1988
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:
EASTERN PAPER INDUSTRIES LTD. [IN LIQN.]
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 11th March, 2011.
Mr. A.K. Dhandhania, Mr. A.K. Sur...for IFCI & IIBI.
Mr. B. Das...for WBFC.
Mr. K. Anand Rao...for Official Liquidator. The Court : The only objection for distribution of dividend was by the Regional Provident Fund Authorities, who are dissatisfied with the settlement of claim made by the Official Liquidator. They claimed a sum of Rs.11,07,922.17 additionally.
Therefore, in the circumstances, let a sum of Rs.11,07,922.17 be deducted from the fund available for distribution and the balance be disbursed to the creditors according to the formula indicated in this Letter for Direction.
This application is disposed of accordingly. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) pkd.
Asstt.Registrar[C.R.]