Calcutta High Court
The Federal Bank Ltd vs The Official Liquidator on 19 February, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET
CA No. 104 of 2014
BIFR No. 43 of 2004
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
ORIGINAL SIDE
THE FEDERAL BANK LTD.
Versus
THE OFFICIAL LIQUIDATOR
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 19th February, 2014.
Ms. Aparajita Rao, Ms. Sohini Ghosh, Advs.
...for Federal Bank Mr. B. Mohanty ...O/L The Court : Upon payment of cost assessed at 100 Gms. to be paid to the establishment fund of the official liquidator, time to lodge the claim by the applicant bank is extended by a fortnight from date.
In view of the aforesaid, this application is disposed of. As no affidavit-in-opposition has been filed, the allegations contained in the petition are not admitted.
All parties to act on a signed photocopy of this order on the usual undertakings.
(PATHERYA, J.) TR/